Section 49(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)The meeting shall be presided over by the Collector or such officer not below the rank of a Deputy Collector authorised by him in this behalf. The Collector or such officer shall, when presiding over such meeting have the same powers as the President when presiding over a Zilla Parishad meeting has but shall not have the right to vote.
