Section 116(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The powers conferred on the Chief Executive Officer by this section may be exercised subject to his control and subject to the provisions of this Act and such conditions and limitations, if any, as he shall think fit to prescribe, be any head of a Department of the Zilla Parishad, or a Block Development Officer, whom the Chief Executive Officer empowers generally or specially by an order in writing in this behalf. A copy of every such order made shall be sent forthwith by the Chief Executive Officer to the President and the Standing Committee or Subjects Committtee or Panchayat Samiti concerned, for information.
