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[Cites 0, Cited by 0] [Section 253B(1)] [Section 253B] [Entire Act]

State of Maharashtra - Subsection

Section 253B(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)the period of deputation (including any period of temporary allotment, already put in, if any under this Act) shall not (unless any person elects to remain on deputation longer) exceed [eleven years] in the aggregate and shall not in any case extend beyond [twenty-one years] [These words were substituted for the words 'twenty years' by Maharashtra 11 of 1982, Section 2.] from the appointed day; and such persons shall, on the expiry of the relevant period, stand repatriated to service under the State Government;