Section 79(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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.]
