Section 78(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)A Zilla Parishad may, subject to rules prescribed by the State Government from time to time appoint any other committee consisting of such councillors and other persons as the Parishad may decide, refer to such committee for enquiry and report such matters relating to the purposes of this Act as the Zilla Parishad may think fit, and direct that the committee shall submit its report to the Standing Committee or a Subjects Committee as the Zilla Parishad may specify.
