Section 249 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
249. [ Validation of certain appointments. [Section 249 was inserted by Maharashtra of 1990, Section 2.]
- Notwithstanding anything contained in this Act or the rules made thereunder all officers and servants in the District Technical Service (Class III), District Service (Class III) and District Service (Class IV) appointed by the Chief Executive Officer of the Zilla Parishads during the period commencing on the 18th June, 1983 and ending on 17th February 1988 and who have been in continuous service whether with or without breaks on the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 1990 shall, for all intents and purposes, be deemed to have been validly and regularly appointed, and no such appointment shall be called in question in any court of law merely on the ground that the appointments were made otherwise than in accordance with the procedure laid down by or under this Act or any other law for the time being in force, or on the ground that the District Selection Board or the Divisional Selection Board or any other Selection Boards were not duly constituted or were not functioning:Provided that, each such appointment is made according to the Maharashtra Zilla Parishads Districts Services (Recruitment) Rules, 1967 and any orders issued in that behalf by the State Government from time to time and in force at the time of such appointment:Provided further that, the payment of arrears of salary, allowances and bonus shall be subject to orders, if any, which may be issued in this behalf by the State Government:Provided also that, the validation of appointments as aforesaid shall not put any such officers or servants, as are appointed during the said period in accordance with the procedure laid down by or under this Act or any other law for the time being in force, to any disadvantage in any manner whatsoever.]
