Section 252(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Save as otherwise provided in section 243, every Zilla Parishad shall from time to time prepare and sanction in such manner as may be prescribed by the State Government, a schedule of posts of [District Technical Service] [These words were substituted for the words 'Divisional Technical Service' by Maharashtra 22 of 1962, Section 12] (Class III) District Service (Class III), and District Service (Class IV) to be maintained on its staff for the efficient discharge of its duties and functions by or under this Act, including the staff under the Panchayat Samitis setting forth the designations and, grades of different officers and servants to be maintained by it, and which of the said officers and servants are to be maintained permanently, and which temporarily.
