Section 79 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
79. Constitution of Standing Committee.
(1)Subject to the provisions of section 81, the Standing Committee shall consist of -(a)the President;(b)the Chairman of Subjects Committees;(c)[ subject to any rules made by the State Government in that behalf, [eight Councillors] [Clause (c) was substituted by Maharashtra 35 of 1963, Section 31 (i).] elected by the Zilla Parishad from amongst its Councillors; so however that not more than two seats shall be reserved for Councillors belonging to Scheduled Castes or Scheduled Tribes or] [* * *] [The words 'socially and educationally' were deleted by Maharashtra 21 of 1994, Section 66(1)(a)(i).] backward classes of citizens.[* * * * * *] [The proviso was deleted by Maharashtra 21 of 1994, Section 66(1)(a)(ii).](d)[* * * *] [Clause (d) was deleted by Maharashtra 21 of 1994, Section 66(1)(b)](2)The President shall be ex-officio Chairman of the Standing Committee.(3)[* * * * *] [Sub-section (3) was deleted by Maharashtra 21 of 1994, Section 66(2).](4)The Deputy Chief Executive Officer [and where more than one Deputy Chief Executive Officer have been appointed, such one of them as may be nominated in this behalf by the Chief Executive Officer,] [This portion was inserted by Maharashtra 14 of 1990, Section 27(b)] shall be the Secretary, ex-officio, of the Standing Committee.[* * * * * *] [The words 'the Social Welfare officer of Zilla Parishad shall be the Joint Secretary, ex-officio, of the standing committee' were deleted by Maharashtra 22 of 1970, Section 3.]
