Section 242D(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)On and after the commencement of the Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Second Amendment) Act, 2000, the State Government may notwithstanding anything contained in any provisions of this Act or in any other law for the time being in force, direct, from time to time, that the services of the Class III and Class IV employees of the District Rural Development Agency (hereinafter in this section referred to as "the Development Agency"), who have been recruited directly by the Development Agency, shall stand transferred to the concerned Zilla Parishad against the existing posts in the appropriate cadres on the establishment of that Zilla Parishad from such date as may be specified by the State Government (hereinafter in this section referred to as "the specified date") and these employees shall on that date (which may be different for different employees), become the employees of the concerned Zilla Parishad.
