Section 109 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
109. Powers and functions of Standing Committee and Subjects Committee.
(1)Subject to the provisions of this Act, and the rules made thereunder, the Standing Committee or a Subjects Committee in relation to subjects allotted to it,-(a)shall-(i)be a charge of works and development schemes relating thereto,(ii)ensure that the estimates of works and development schemes are prepared and sanctioned and supervise their execution,(iii)supervise the expenditure of provisions made in the budget,[(iii-a) review periodically the progress of activities of the Zilla Parishad and place reports thereon before the Zilla Parishad,] [Sub-clause (iii-a) was inserted by Maharashtra 6 of 1975, Section 33(1)](iv)forward a copy of the proceedings of each meeting of the Committee to the Zilla Parishad;(b)may -(i)require any officer to enter on and inspect on its behalf, any immovable property occupied by the Zilla Parishad, or any work or development scheme in progress undertaken by the Zilla Parishad, or under its direction,(ii)call for any information, return, statement, account or report from its Chairman or from any officer or servant holding office under the Zilla Parishad.(iii)[* * * * *] [Sub-clause (iii) was deleted by Maharashtra 6 of 1975, Section 33(2).](2)The Standing Committee or a Subjects Committee may require any officer holding office under, or servant of, the Zilla Parishad to attend any meeting of the committee and tender advice in respect of any matter which concerns the department under which such officer or servant is working, and every such officer or servant shall comply with such requisition.(3)(a)Subject to the provisions of this Act and the rules made thereunder, in addition to the powers and functions specified in the foregoing provisions, the Standing Committee shall,-(i)supervise and control the imposition and collection of taxes, rates, dues fees or tolls;(ii)maintain a schedule of rates in connection with the execution of constructional works and development schemes and may revise it periodically so however, that the rates shall not be higher than the rates laid down by the State Government for similar works or development schemes in the locality;(iii)manage and regulate the investment of the district fund; and(iv)examine and pass monthly accounts of receipts and expenditure of the Zilla Parishad [(not being monthly accounts in relation to block grants given to a Panchayat Samiti)] [ This portion was added by Maharashtra 21 of 1968, Section 10.],(b)The Standing Committee in relation to subjects allotted to any Subjects Committee including the subjects allotted to itself -(i)may authorize any officer or servant to enter on, and inspect, any immovable property occupied by the Zilla Parishad, or any institution under the control and management of the Zilla Parishad or any work or development schemes in progress undertaken by the Zilla Parishad or under its direction;(ii)may make any proposal to the Zilla Parishad concerning its power and functions; and(iii)shall review periodically the progress of all activities of the Zilla Parishad, and place report thereon before the Zilla Parishad.(c)The Standing Committee may, at any time, call for any proceedings of any Subjects Committee or for any return, statement, account, or reports concerning or connected with any subject allotted to such Subjects Committee.(d)The Standing Committee may grant leave of absence not exceeding one month to the Chief Executive Officer and exceeding four months to other Officers of Class I service and Officers of Class II service holding offices under the Zilla Parishad.(4)Subject to such conditions, if any, as may be specified by the Standing Committee or a Subjects Committee, it may delegate any of its powers, functions and duties under this Act to any Panchayat Samiti.
