Section 2(23) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(23)"President authority" means the President or the Chairman of a Panchayat Samiti or Standing Committee or Subjects Committee or any other Committee appointed by the Zilla Parishad and includes a Vice-President, and a Deputy Chairman of a Panchayat Samit and any person chosen to preside at the meeting of a Zilla Parishad, Panchayat Samits or as the case may be, a Standing Committee or Subjects Committee;
