Section 245 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
245. [Salaries] [This word was substituted for the word 'Pay' by Maharashtra 13 of 1967, Section 5.] and allowances of Government servants posted under Zilla Parishad to be drawn from Consolidated Fund of State [* * *] [The words 'and district fund' were deleted by Maharashtra 15 of 1974, Section 16(c).].
- Officer referred to in clause (a) of section 239 and posted to work under a Zilla Parishad shall draw their [salaries] [This word was substituted for the word 'Pay' by Maharashtra 13 of 1967, Section 5.] and allowances [including travelling allowance)] [These brackets and words were inserted by Maharashtra 15 of 1974, Section 16(a).] from the Consolidated Fund of the State [* * * *] [The words and brackets 'except travelling allowance (other than travelling allowance on transfer) or for work of the State Government which shall be drawn from the district fund,' were deleted by Maharashtra 15 of 1994 section 16(b).].
