Section 253BBB(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Where on transfer or entrustment of powers and functions, entrusted to the Maharashtra Jeevan Authority by the State Government, to the Zilla Parishads or Panchayat Samitis by or under this Act, with a view to give effect to article 243G read with the Eleventh Schedule of the Constitution of India, any posts in a cadre of Class III or Class IV service of the Maharashtra Jeevan Authority have been or are rendered surplus to the requirements of the Maharashtra Jeevan Authority, the State Government may, direct the Maharashtra Jeevan Authority or the authorised officer thereof, to depute from time to time, persons holding posts in the Class III or Class IV service of the Maharashtra Jeevan Authority in such cadres, to the Zilla Parishads initially for a period of three years from the date of the order of deputation, which may be extended by the Maharashtra Jeevan Authority on the direction of the Government, if necessary; and the Zilla Parishads shall take them on deputation:Provided that-(a)no person so deputed shall be entitled to any deputation allowance or to be repatriated to service under the Maharashtra Jeevan Authority during his deputation;(b)save as aforesaid, the terms and conditions of service shall not be less advantageous than those applicable to such persons immediately before such deputation.
