Section 261(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government may give to any Zilla Parishad general instructions as to matters of policy to be followed by the Zilla Parishad in respect of their duties or functions, and in particular it may issue directions in the interest of the National or State development plans in respect of the execution and maintenance of works and development schemes. Upon the issue of [such instructions or directions] [These words were substituted for the words 'such directions' by Maharashtra 35 of 1963, Section 68(a).] it shall be the duty of the Zilla Parishad to give effect to [such instructions or directions:] [These words were substituted for the words 'such directions' by Maharashtra 35 of 1963, Section 68(a).][Explanation.- For the purpose of this sub-section, a Zilla Parishad includes a Panchayat Samiti or any committee of the Parishad] [This Explanation was added by Maharashtra 35 of 1963, section 68(b).].
