Section 248(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(b)the payment to be made by the Zilla Parishad towards pension, gratuity and other benefits as respects officers and servants who have been serving any existing board and who become servants of the State Government, or the payment to be made to the State Government towards such matters in respect of State Government servants who have become members of the services under Zilla Parishad;
