Section 91A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
91A. [ Power of Government to appoint presiding authorities to exercise powers and perform duties during vacancies. [Section 91A was inserted by Maharashtra 35 of 1963, Section 41.]
(1)Pending the election of the President or the Vice-President or of both or the Chairman of any Subjects Committee or during the continuous absence from the District, or by reason or leave, for a period exceeding thirty days, of any of those presiding authorities the powers and duties of the presiding authority under this Act in relation to the Standing Committee or any Subjects Committee shall be exercised and performed by such one of those authorities [or by an officer] as the State Government may, by notification in the Official Gazette, specify [or, as the case may be, appoint] [These words were inserted by Maharashtra 21 of 1994, Section 73(2)] in that behalf.(2)When the President or Vice-President holds the office of any other presiding authority under this section, he shall be entitled to the honorarium attached to such one of those offices only as he may choose.]
