Section 242B(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Where under the recruitment rules for any Class I or Class II Service of the State or for the General State Service any class or classes of the Zilla Parishad employees specified therein are made eligible for appointment in any such State Service, the State Government, or any officer authorised by it in that behalf, may, in consultation with the Zilla Parishad and the employee concerned, and having due regard to exigencies of service in the Zilla Parishad and also in the State Service, by order in writing appoint, from time to time, any such employee or employees to any such State Service.
