Section 242D(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)Notwithstanding anything contained in the foregoing sub-sections, if the service of any employee of the Development Agency stands transferred under subsection (1) to a Zilla Parishad, the Zilla Parishad shall be competent, after such transfer, to take such disciplinary or other action as it thinks fit against or in respect of such employee having regard to any act or omission or conduct or record of such employee while he was in service of the Development Agency ]
