Section 138(2) in The Maharashtra Village Panchayats Act, 1959
(2)It shall be competent to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962.] to accept and utilise in an honorary capacity, in the performance of any of duties which may be delegated under sub-section (1) the services of any person who in the opinion of [such Zilla Parishad or as the case may be, Panchayat Samiti] [These words were substituted for the words 'such Mandal', try Maharashtra 5 of 1962.] is specially fitted to assist it in this behalf.
