Section 120 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
120. Chairman may require attendance of Government officers at meetings of Standing or Subjects Committees, as the case may be.
- If it appears to a Standing Committee or Subjects Committee that the attendance of any officer of the State Government having jurisdiction over an area less than a division, and not working under any Zilla Parishad is desirable at a meeting of the Standing Committee or as the case may be, the Subjects Committee, the Chairman of the Standing Committee or, as the case may be, of the Subjects Committee shall by letter addressed to such officer not less than fifteen days before the intended meeting, require his attendance thereat; and the officer shall, unless prevented by sickness or other reasonable cause, attend the meeting:Provided that, the officer on receipt of the letter may, if he for any of the causes aforesaid is unable to be present thereat himself, instruct his deputy or assistant or other competent subordinate officer to represent him at the meeting.
