Section 239(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(c)[ (i) It shall be lawful for a Zilla Parishad to appoint, having due regard to the exigencies of services in the Zilla Parishad, on its establishment such number of Deputy Engineers (Grade-II) or Executive Engineers (Grade-I) from the cadre of Engineers of the Maharashtra Jeevan Authority (hereinafter referred to be "the Authority"), for such period and on such terms and conditions as may be decided by the Authority and the concerned Zilla Parishad: [Clause (c) was added by Maharashtra 4 of 1999, Section 2(1).]
