Section 111 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
111. Meeting of Zilla Parishads.
(1)A Zilla Parishad may meet as often as may be necessary, but three months shall not intervene between its last meeting and the date of its next meeting.(2)[ Subject to the provisions of this section, the State Government shall make rules consistent with this Act, with respect to the place, conduct and adjournment of such meetings, and generally with respect to the transaction of business thereat.] [Sub-section (2) was substituted by Maharashtra 35 of 1963, Section 49(1).](3)The President shall fix the dates for meetings, and may whenever he thinks fit, and shall, upon the written request of not less than [two-fifth] [Substituted 'one-fifth' by Maharashtra 47 of 2018, dated 6.8.2018.] of the [total number of Councillors [* * * *] [These words and brackets were substituted for the word 'Councillors' by Maharashtra 6 of 1975, Section 35(a).] who are for the time being entitled to sit and vote at any meeting of the Zilla Parishad] and within seven days from the receipt of such request, issue notice calling a special meeting :[Provided that, special meeting shall not be called within sixty days from the date of immediately preceding meeting of Zilla Parishad :Provided further that, if the President receives the request for calling a special meeting within sixty days from the date of preceding meeting of Zilla Parishad, then the President may, either call a special meeting within sixty days or reject the request by recording the reasons thereof :Provided also that, where a special meeting is called the notice of meeting shall state a date at which the meeting is to be held, being a date not later than thirty days from the date of the issue of the notice.] [Substituted by Maharashtra 47 of 2018, dated 6.8.2018.](4)Fifteen clear days' notice of an ordinary meeting, and ten clear days' notice of a special meeting, specifying the time and place at which such meeting is to be held, and the business to be transacted thereat, shall be circulated to the Councillors and posted up at the office of the Zilla Parishad, such notice shall, in the case of special meeting, include a motion or proposition, if any mentioned in the written request made for such meeting:[Provided that, where a meeting is called under this Act for the election of President and Vice-President, the notice of the meeting to the persons falling under clause (c) of sub-section (1) of section 9 may be given as soon as possible after their names are published under sub-section (2) of section 9, and such notice shall be deemed to be sufficient notice to those persons for attending that meeting.] [This proviso was added by Maharashtra 22 of 1962, Section 7.](5)Every meeting shall be presided over by the President, or if he be absent, the Vice-President, and if both the President and Vice-President be absent, by such one of the Councillors present as may be chosen by the meeting to be Chairman for the occasion:[Provided that, no Councillor contesting an election to fill a vacancy in any office shall preside over the meeting held for filling in the vacancy in that office.] [This proviso was added by Maharashtra 43 of 1964, Section 20(b)](6)All questions shall be decided by a majority of votes of the Councillors present and voting, the presiding authority having a second or casting vote in all cases of equality of votes.(7)If less than one-third of the total number of Councillors [ [* * * *] [This portion was inserted by Maharashtra 6 of 1975, Section 35(b)] who are for the time being entitled to sit, vote or participate in any meeting of the Zilla Parishad] be present at a meeting at any time from the beginning to the end thereof, the presiding authority shall adjourn the meeting to such hour on the following or some other future date as he may reasonably fix; a notice of such adjournment shall be put up in the office of the Zilla Parishad, and the business which would have been brought before the original meeting, had there been a quorum thereat, shall be brought before the adjournment meeting, and may be disposed of at such meeting or at any subsequent adjournment thereof, whether there be quorum present or not.(8)Except with the permission of the presiding authority (which permission shall not be given in the case of a motion or proposition to modify or cancel any resolution within three months after the passing thereof), no business shall be transacted and no proposition shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting or, in the case of special meeting, in the written request for such meeting.(9)The order in which any business or proposition may be brought before any meeting shall be determined by the presiding authority, who in case it is proposed by any councillor to give priority to any particular item of such business or to any particular proposition, shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.(10)Any ordinary meeting may, with the consent of a majority of Councillors present, be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposal of at the meeting from which the adjournment took place.(11)No resolution of a Zilla Parishad shall be modified or cancelled within three months after the passing thereof, except by a resolution supported by not less than one-half of [the number of Councillors] [These words were substituted for the word 'The whole number of Councillors' by Maharashtra 43 of 1962, Section 15.] present and passed at an ordinary meeting, whereof notice as required by sub-section (4) has been given and setting forth fully the resolution which it is proposed to modify or cancel at such meeting and the motion or proposition for the modification or cancellation of such resolution.(12)Every meeting shall be open to the public, unless the presiding authority deems any inquiry or deliberation pending before the Zilla Parishad should be held in private, and provided that the said officer may at any time cause any person, who interrupts the proceedings to be removed.(13)Records shall be kept of the names of Councillors present and others who attend the meeting of the Zilla Parishad under the provisions of this Act and of the proceedings at each meeting of the Zilla Parishad (and if any Councillor present at the Meeting so desires, of the names of the Councillors voting, for and against any resolution) in a minute book to be provided for this purpose, [the minutes shall] [This portion was substituted for the portion beginning with 'which shall be signed immediately' and ending 'with any voter of the Zilla Parishad' by Maharashtra 6 of 1975, section 35(c).] be recorded, as soon as practicable after the meeting and shall be placed before the next meeting of the Zilla Parishad for confirmation and shall after confirmation in that meeting, be signed by the presiding authority of such meeting. The minutes shall at all times be open to inspection by any Councillor or by any voter of the Zilla Parishad:Provided that, a copy of every resolution passed at the meeting shall be kept in a separate book to be provided for the purpose which shall be read over and confirmed in the same meeting and shall be signed by the presiding authority of such meeting, immediately at the end of the meeting. Every such resolution shall form part of the minute book.(14)If any Minister desires to discuss with the Zilla Parishad any matter relating to the work of the Parishad or the development of the district, the Minister may by letter request the President to call a meeting of the Zilla Parishad on such date and at such hour as the Minister may mention therein [and notwithstanding anything contained in sub-section (4), the President shall,] [This portion was substituted for the words 'and the President shall' by Maharashtra 35 of 1963, section 49(3)] on receipt of such letter, summon the meeting accordingly at the office of the Parishad.
