Section 83(1A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1A)[ Not later than 15 days from the first meeting of a Zilla Parishad convened under section 45, the Collector shall convene another meeting of the Zilla Parishad for the election of the Chairman of Subjects Committees (other than the Vice-President). The meeting shall be presided over by the Collector or such officer not below the rank of a Deputy Collector as the Collector may, by order in writing appoint in this behalf. The provisions of sub-sections (2) and (3) of section 45 shall, so far as may be applicable, apply to the procedure to be followed at such meeting.] [Sub-section (1A) was inserted by Maharashtra 6 of 1975, Section 27(1).]
