Section 80(1)(C) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(1)(C) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(C)[] [Clause (aa) was re-numbered as clause (C) by Maharashtra 6 of 1975, Section 23(c)] the [Education and Sports Committee] [These words were substituted for the words 'Education Committee' by Maharashtra 24 of 2010, Section 3, (w.e.f. 21-8-2010).] shall consist of-

(i)[ eight Councillors] [These words were substituted for the words 'seven Councillors', by Maharashtra 6 of 1975, Section 23(c)(1).] elected by the Zilla Parishad from amongst its Councillors];

(ii)[* * * * *] [Sub-clause (ii) was deleted by Maharashtra 21 of 1994, Section 68(c)(i)]

(iii)[* * * * *] [Sub-clause (iii) was deleted by Maharashtra 6 of 1975, Section 23(c)(ii)]

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State of Maharashtra - Subsection

Section 80(1)(C) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961