Section 119(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ The provisions of sub-sections (1) and (2) of section 112 shall apply in relation to the meetings of a Standing or Subjects Committee, as they apply in relation to the meetings of a Zilla Parishad with the modification that-(a)for the words "Zilla Parishad" the words "Standing Committee or Subjects Committee" shall be substituted; and(b)for the words "Councillors" and "Councillor" words "members" and "member" shall, respectively, be substituted;(c)for the word "councillorship" the word "membership" shall be substituted;(d)for the words "the Parishad" the words "any such Committee" shall be substituted.]
