Section 183 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
183. [ Establishment grant. [Section 183 was substituted by Maharashtra 22 of 1970, Section 8.]
- The State Government shall pay to a Zilla Parishad every year by way of an establishment grant a sum equal to [* * *] the average cost on account of the salaries and allowances in respect of-(a)the posts which are rendered surplus to the requirements of the State Government from time to time consequent on the transfer of works and development schemes to the Zilla Parishad under section 100, and(b)the posts which are sanctioned, with the approval of the State Government, for the Zilla Parishad, from time to time, whether before or after the commencement of the Maharashtra Zilla Parishad and Panchayat Samitis (Amendment) Act, 1970, consequent on the transfer of such works and development schemes.(c)[ the posts determined or laid down by the State Government under sections 243 and 243-A of this Act and not covered by clauses (a) and (b) of this section. [Clause (c) was substituted for the proviso, by Maharashtra 15 of 1974, Section 13(b).]Provided that, in all cases, the posts must have been created and filled in by the Zilla Parishads.]Explanation.- For the purpose of this section-(a)any such posts do not include posts expenditure in respect of which is debited to the provisions of such works and schemes;(b)salaries and allowances include [pensionary and] [These words were inserted by Maharashtra 15 of 1974, Section 13(c).] such other charges incurred by the Zilla Parishads in relation to any such posts as the State Government may, from time to time, determine.]
