Section 239 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
239. Posting of State officers [Maharashtra Jeevan Authority Engineers] [These words were inserted by Maharashtra 4 of 1999, Section 2(2).] and constitution of services.
- For the purposes of enabling a Zilla Panshad to discharge the duties and functions imposed on it by or under this Act,-(a)the State Government shall post from time to time to work under every Zilla Parishad such number of officers of the Class I and II Services of the State and of the General State Service (including any officers appointed to such services from amongst persons employed by the existing board), and [* * * * *] [The brackets and words '(with the concurrence of the Central Government)' were deleted by Maharashtra 22 of 1962, Section 10.] officers of the All India Services allocated to serve under the State Government as the Government consider necessary; and(b)there shall be constituted by the State Government as from the appointed day the following services for each Zilla Parishad, that is to say,-(i)a District Technical Service (Class III),(ii)a District Service (Class III),(iii)a District Service (Class IV).The cadres to be formed for each of such Services will be determined initially by the State Government.(c)[ (i) It shall be lawful for a Zilla Parishad to appoint, having due regard to the exigencies of services in the Zilla Parishad, on its establishment such number of Deputy Engineers (Grade-II) or Executive Engineers (Grade-I) from the cadre of Engineers of the Maharashtra Jeevan Authority (hereinafter referred to be "the Authority"), for such period and on such terms and conditions as may be decided by the Authority and the concerned Zilla Parishad: [Clause (c) was added by Maharashtra 4 of 1999, Section 2(1).]Provided that, the terms and conditions of service of such persons shall not be less advantageous than those applicable to them immediately before such posting;(ii)The salaries and allowances of such Engineers posted under subclause (i) in the Zilla Parishad shall be paid out of the District fund],
