Section 77A(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)The Committee shall be a consultative and advisory body and shall tender its advice to the Panchayat Samiti on all matters relating to the discharge of its functions of control and supervision of Panchayat in accordance with the provisions of the Bombay Village Panchayats Act, 1958. The Panchayat Samiti shall give due consideration to the advice tendered by the Committee.
