Section 239(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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
