Section 52(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)[(a) Notwithstanding anything contained in the Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973.) or any other State enactment for the time being in force, the District Rural Development Agency of the district shall stand merged with the Zila Panchayat of the district and all the assets and liabilities and functions of the said Agency shall stand transferred and be vested in, and be discharged and performed by the Zila Panchayat concerned.(b)Notwithstanding anything contained in this Act, or any rules or bye-laws made thereunder, the pay, allowances and other benefits of all permanent employees of District Rural Development Agency, on the date of commencement of this sub-section shall be the existing pay, allowances and other benefits.]
