Section 271 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
271. Power of State Government to transfer staff employed in connection with the public health by Zilla Parishad to another district in cases of emergency.
- Where any District or part thereof is visited by an out break of any dangerous epidemic disease or there is grave danger of such out break or widespread distress is caused in any District or part thereof by reason of [scarcity] [This word was substituted for the word 'famine' by Maharashtra 35 of 1963, Section 73.], food or any other natural calamity, the State Government or any officer authorised by it in this behalf, may, notwithstanding anything contained in this Act, require any Zilla Parishad to transfer in such manner and on such conditions as may be prescribed by the State Government any staff employed in connection with public health to such District or part thereof for such period as the State Government or as the case may be, the Officer may from time to time fix in that behalf; and the Zilla Parishad shall transfer its staff accordingly for the period aforesaid. The State Government may make such grant as it thinks fit to the Zilla Parishad for the extra expenditure, if any, that may be incurred by it on account of the transfer of its staff.
