Section 253B(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)A person holding a post in Class III or Class IV service of the State Government falling under section 242 may, pending his final allotment to a Zilla Parishad be deputed by the State Government or the authorised officer to any Zilla Parishad and the Zilla Parishad shall take him on deputation :Provided that-(a)such person shall not be entitled to any deputation allowance or to revert to service under the State Government;(b)save as in clause (a), the terms and conditions of service shall not be less advantageous than those applicable to such person immediately before such deputation.
