Section 115(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)In matter prescribed by regulations made by the the Parishad, being matters for which in its opinion it is unnecessary to convene a meeting, the President may circulate a written proposition of his own, or of any other Councillor or of any executive officer of the Zilla Parishad for the observations and votes of Councillors.
