Section 240 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
240. Certain officers of existing boards to become officers of State Government.
- Subject to rules prescribed in this behalf, the State Government shall, as from the appointed day, appoint such of the persons employed by an existing board immediately before that day as were holding posts and scales of pay generally corresponding to those in Class I and Class II Services of the State and the General State Service to appropriate cadres of Class I and Class II Services of the State and, the General State Service and their terms and conditions of service as respects pay, allowances, leave, transfer, retirement, pension, provident fund and other service conditions shall be regulated by the rules and orders which regulate the conditions of service of the members of the appropriate cadres of the State Services :Provided that, the terms and conditions of employment applicable immediately before the appointed day to any classes or categories of persons appointed to the State Service shall not be varied to their disadvantage except with approval of the State Government :Provided further that, any service rendered under the existing board by any such person shall be deemed to be service under the State Government.
