Section 22AA in Maharashtra Jeevan Authority Act, 1976
22AA. [ Power of State Government to depute Government employees entrusted to Maharashtra Jeevan Authority to Zilla Parishads. [Sections 22AA and 22AAA were inserted by Maharashtra 4 of 2002, Section 11, (w.e.f. 12-11-2001).]
- Where on transfer or entrustment of powers and functions of the Authority to the Zilla Parishads or Panchayat Samitis, by or under this Act, any posts in a cadre of Class III or Class IV service of the Authority, have been or are rendered surplus to the requirements of the Authority, the State Government may, having due regard to the increase of work and exigencies of the services in the Zilla Parishads, direct the Authority to dupute, from time to time, persons holding posts in such cadres, to the Zilla Parishads for such a period and on such terms and conditions, as may be decided by the State Government in consultation with the Authority, and the Zilla Parishads shall take them on deputation:Provided that, no person so deputed shall be entitled to any deputation allowance or to be repatriated to service under the Authority during his deputation:Provided further that, the terms and conditions of service of such persons shall not be less advantageous than those applicable to them immediately before such deputation.
