Section 253C(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)A person whose final allotment or premature retirement under sub-section (1) is duly approved may, notwithstanding anything contained in section 253B, be continued in service under the State Government or on deputation to the Zilla Parishad, pending such final allotment or retirement.]
