Section 51B(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)The meeting called under sub-section (1) shall be prescribed over by the Collector or such officer as the Collector may by order in writing appoint in this behalf. The collector or such officer shall, when presiding over such meeting, have the same powers as the President of a Council when presiding over a meeting of the Council has, but shall not had the right to vote:Provided that, notwithstanding anything contained in this Act for regulating the procedure at meetings (including the quorum required thereat), the Collector or the officer presiding over such meeting may, for reasons which in his opinion are sufficient, refuse to adjourn such meeting.] [Inserted by Maharashtra Act No. 9 of 2017, dated 12.1.2017.]
