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State of Maharashtra - Section

Section 253BBB in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

253BBB. [ Power of State Government to depute Employees of Maharashtra Jeevan Authority to District Services. [Section 253BBB was inserted by Maharashtra 4 of 2002, section 8, (w.e.f. 12-11-2001).]

(1)Where on transfer or entrustment of powers and functions, entrusted to the Maharashtra Jeevan Authority by the State Government, to the Zilla Parishads or Panchayat Samitis by or under this Act, with a view to give effect to article 243G read with the Eleventh Schedule of the Constitution of India, any posts in a cadre of Class III or Class IV service of the Maharashtra Jeevan Authority have been or are rendered surplus to the requirements of the Maharashtra Jeevan Authority, the State Government may, direct the Maharashtra Jeevan Authority or the authorised officer thereof, to depute from time to time, persons holding posts in the Class III or Class IV service of the Maharashtra Jeevan Authority in such cadres, to the Zilla Parishads initially for a period of three years from the date of the order of deputation, which may be extended by the Maharashtra Jeevan Authority on the direction of the Government, if necessary; and the Zilla Parishads shall take them on deputation:Provided that-
(a)no person so deputed shall be entitled to any deputation allowance or to be repatriated to service under the Maharashtra Jeevan Authority during his deputation;
(b)save as aforesaid, the terms and conditions of service shall not be less advantageous than those applicable to such persons immediately before such deputation.
(2)The cadres of such Class III and Class IV employees of the Maharashtra Jeevan Authority so deputed along with the transfer of the functions or activities of Water Supply Schemes to the Zilla Parishads, shall be maintained independently.
(3)In the event of any vacancy on account of resignation, death, retirement, etc., in such Class III and Class IV employees, such vacancy shall be filled up by the Zilla Parishads concerned, only from the feeder cadre of the Maharashtra Jeevan Authority employees on deputation:Provided that, if no such Maharashtra Jeevan Authority employee is available from the feeder cadre for promotion or filling of the vacancy, the concerned Zilla Parishad may fill up such vacancy from amongst its employees.]