Section 348(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The State Government may post from time to time to work under any successor Council in the Hyderabad area of the State such number of officers of the Hyderabad Area Local Government Service aforesaid as it considers necessary. Officers posted to work under a Council shall draw their pay and allowances from the municipal fund. When any such officer is posted to work under a Council, his services shall be taken over by the Council on such post and on such terms and conditions as the State Government may by general or special order determine.
