Section 83(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Subject to the provisions of this section, the Councillors shall from amongst the elected Councillors (excluding the President and the Vice-President) elect [four] [This word was substituted for the word 'three' by Maharashtra 4 of 1992, Section 5(b).] persons to be Chairman of the Subjects Committees, and each such Chairman and the Vice-President shall be placed in charge of such Committee or Commitees (but not more than two Committees) as the Parishad may determine:[Provided that, the Chairman of the Women and Child Welfare Committee shall be from amongst the elected Women Councillors.] [This proviso was inserted by Maharashtra 4, of 1992, Section 5(c).]
