Section 130(2B) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2B)[ Notwithsatanding anything contained in sub-section (2) all sums in respect of the pension contributions payable and credited to the Zilla Parishad Pension Fund for a period upto and inclusive of the 31st day of March 1974 and representing the balance therein, including investments, if any, thereof in securities or shares, shall be paid by the Chief Executive Officer into the Consolidated Funds of the State. The manner in which payment into the Consolidated Fund of the State of such sums and securities and shares, if any, may be made and all other matters connected with or ancillary to matters aforesaid, shall be regulated by such general or special order as the State Government may, from time to time, make in this behalf.] [Sub-section (2B) was inserted by Maharashtra 42 of 1986 Section 2.]
