Section 109(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 109(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)Subject to the provisions of this Act and the rules made thereunder, in addition to the powers and functions specified in the foregoing provisions, the Standing Committee shall,-

(i)supervise and control the imposition and collection of taxes, rates, dues fees or tolls;

(ii)maintain a schedule of rates in connection with the execution of constructional works and development schemes and may revise it periodically so however, that the rates shall not be higher than the rates laid down by the State Government for similar works or development schemes in the locality;

(iii)manage and regulate the investment of the district fund; and

(iv)examine and pass monthly accounts of receipts and expenditure of the Zilla Parishad [(not being monthly accounts in relation to block grants given to a Panchayat Samiti)] [ This portion was added by Maharashtra 21 of 1968, Section 10.],

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State of Maharashtra - Subsection

Section 109(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961