Section 91B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
91B. [ Power of State Government to authorise officer to exercise powers and perform duties, when offices of all presiding officers are vacant simultaneously. [Section 91B was inserted by Maharashtra 17 of 1982, Section 2.]
- Where for any reason, at any time, offices of the President, Vice-President and Chairman of the Subjects Committee become vacant simultaneously, then notwithstanding anything contained in this Act or the rules made thereunder, pending the election of the new President or the Vice-President, the State Government may, by order published in the Official Gazette, authorise the Chief Executive Officer or such other officer as may be specified by it in that behalf,-(a)to exercise all the powers and to perform all the duties of the Zilla Parishad, the Standing Committee and the Subjects Committee and other Committees, including those of the President, Vice-President and Chairman of the Subjects Committees and other Committees, to the exclusion of the Councillors; or(b)to exercise all the powers and to perform all the duties of the President or Vice-President and Chairman of the Subjects Committees and other Committees.]
