Section 72(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)The meeting shall be presided over by the Collector or any officer authorised by him in this behalf. The Collector or such officer shall, when presiding over such meeting, have the same powers as the Chairman when presiding over a Panchayat Samiti meeting has, but shall not have the right to vote.
