Section 122 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
122. Meetings of Committees to be convened in certain cases.
- Where any Minister desires to discuss with the Standing Committee, or any Subjects Committee, any matter in relation to any of the subjects allotted to or dealt with by such Committee, the Minister may by letter addressed to the President request him to arrange a meeting of the Committee on such date and at such hour as the Minister mentions therein, [and, notwithstanding anything contained in any rules made under section 119, the President shall] [This portion was substituted for the words 'and the President shall', Maharashtra 35 of 1963, Section 53.], on receipt of such letter, take all steps to summon such meeting accordingly, at the office of the Committee.
