Section 109(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Subject to the provisions of this Act, and the rules made thereunder, the Standing Committee or a Subjects Committee in relation to subjects allotted to it,-(a)shall-(i)be a charge of works and development schemes relating thereto,(ii)ensure that the estimates of works and development schemes are prepared and sanctioned and supervise their execution,(iii)supervise the expenditure of provisions made in the budget,[(iii-a) review periodically the progress of activities of the Zilla Parishad and place reports thereon before the Zilla Parishad,] [Sub-clause (iii-a) was inserted by Maharashtra 6 of 1975, Section 33(1)](iv)forward a copy of the proceedings of each meeting of the Committee to the Zilla Parishad;(b)may -(i)require any officer to enter on and inspect on its behalf, any immovable property occupied by the Zilla Parishad, or any work or development scheme in progress undertaken by the Zilla Parishad, or under its direction,(ii)call for any information, return, statement, account or report from its Chairman or from any officer or servant holding office under the Zilla Parishad.(iii)[* * * * *] [Sub-clause (iii) was deleted by Maharashtra 6 of 1975, Section 33(2).]
