Section 248(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(a)the recruitment (including reservation for Scheduled Castes and Scheduled Tribes and backward classes), functions, and terms and conditions of service (including payment of dearness allowance and all conduct and disciplinary matters) of persons appointed to the District Technical Service (Class III), District Service (Class III) and District Service (Class IV), and
