Section 153B in The Maharashtra Village Panchayats Act, 1959
153B. [ Powers of State Government to give instructions and issue directions to Gram sabha or Panchayat in Scheduled Areas. [This section was added by Man. 46 of 1997, Section 7.]
- The State Government may give to any Gram sabha or Panchayat in the Scheduled Areas general or special instructions as to the matters of policy to be followed by the Gram sabha or Panchayat, as the case may be, in the interest of the tribals in the Scheduled Areas with reference to the implementation of or compliance with, the provisions of the Panchayats (Extension to the Scheduled Area) Act, 1996. Upon the issue of such instructions and directions it shall be the duty of the Gram sabha or the Panchayat, as the case may be, to give effect to such instructions or directions.]
