Section 261 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
261. State Government's power to give direction regarding works and development schemes.
(1)The State Government may give to any Zilla Parishad general instructions as to matters of policy to be followed by the Zilla Parishad in respect of their duties or functions, and in particular it may issue directions in the interest of the National or State development plans in respect of the execution and maintenance of works and development schemes. Upon the issue of [such instructions or directions] [These words were substituted for the words 'such directions' by Maharashtra 35 of 1963, Section 68(a).] it shall be the duty of the Zilla Parishad to give effect to [such instructions or directions:] [These words were substituted for the words 'such directions' by Maharashtra 35 of 1963, Section 68(a).][Explanation.- For the purpose of this sub-section, a Zilla Parishad includes a Panchayat Samiti or any committee of the Parishad] [This Explanation was added by Maharashtra 35 of 1963, section 68(b).].(2)(a)Notwithstanding anything contained in this Act, if in the opinion of the State Government it is necessary so to do, that Government may require the Zilla Parishad to place at its disposal the service of such officers and staff of the Parishad as in the opinion of the Government are necessary to carry out such acts and perform such duties (whether such acts or duties relate to any of the subjects in the District List or not), and thereupon the Zilla Parishad shall place at the disposal of the Government the service of such officers and staff as are so requisitioned.(b)When the services of the officers and staff of the Zilla Parishad are placed at the disposal of the State Government as aforesaid, they shall continue to be borne on the appropriate cadres of the services under the Zilla Parishad and shall continue to be paid their remuneration and other allowances by the Zilla Parishad to the State Government in accordance with the rules prescribed by the State Government in that behalf
