Section 100(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)Subject to the rules made by the State Government in this behalf, a Zilla Parishad may, by resolution passed at its meeting and supported by [not less than two-third] [These words were substituted for the words 'two-third' by Maharashtra 43 of 1962, Section 14(b).] of the total number of its Councillors (other than associate Councillors), make provision for any public reception, ceremony of entertainment within the District or may contribute towards a gathering sponsored by the Zilla Parishad in the District.
