Section 246 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
246. Power of officers and servants to exercise option to become officers and servants of Zilla Parishad.
- Nothing in the foregoing provisions shall apply to any officer or servant of the State Government or a person employed by an existing board, being an officer or servant or person taken over or allotted or proposed to be taken over or allotted who by notice in writing given to the State Government before the appointed day, [or, as the case may be, [three months before the allotment date] [This portion was inserted by Maharashtra 43 of 1962, Section 23.] ], or such later date as may be prescribed by the State Government, intimates his option of not desiring to become or continue as an officer or servant of a Zilla Parishad, or as the case may be, an officer of the State Government, and thereupon he shall be permitted to retire from Government service or his employment under the existing board [or the Zilla Parishad] [These words inserted by Maharashtra 22 of 1970, Section 10(b).] and shall be entitled to such terminal benefits as compensation, pension, or gratuity, or the like, as may be prescribed by the State Government, which terminal benefits shall not be less favourable than the benefit he would have been entitled to [had his service ceased under the Government [or the Zilla Parishad] [These words were substituted for the words 'had his service under Government or under the existing board ceased on the appointed day' by Maharashtra 13 of 1967, Section 6(2).] on the allotment date, or under the existing board on the appointed day.]
