Section 242BB in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
242BB. [ Eligibility for appointment of certain employees of District Technical Services (Class III) in Maharashtra Jeevan Authority. [Section 242BB was inserted by Maharashtra 4 of 1999, Section 3.]
(1)Where the employees of the District Technical Service (Class-Ill) are made eligible under the recruitment regulations for Engineers (Grade-Ill), of the Maharashtra Jeevan Authority, for appointment in the said Engineer (Grade-II) Service, the Zilla Parishads may allow, having due regard to its exigencies of services and in consultation with the State Government and the employees concerned, by order in writing, the appointment of such employee on the establishment of the Authority from the select list prepared of the employees of the District Technical Services (Class-Ill), not earlier than one year from the date of such appointment, by the State Government:Provided that any service rendered by any such employee under the concerned Zilla Parishad shall be deemed to be the service rendered under the Authority.(2)It shall be the duty of the Authority and the Zilla Parishad to comply with the direction issued by the State Government in this behalf.]
