Section 243A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
243A. [ Power of State Government to lay down staffing pattern, etc.] [Section 243A was inserted by Maharashtra 43 of 1967, Section 11]
- After the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Third Amendment) Act, 1967, the State Government may, for ensuring the proper utilization of the establishment grant given to Zilla Parishad under section 133, by order, lay down a staffing pattern indicating the strength and composition of the officers and the servants in each class of service referred to in clause (b) of section 239 (including their designations, categories or grades) [* * * * * :] [The portion beginning with the words 'and may also by order' and ending with the words 'from time to time' were deleted by Maharashtra 15 of 1974, Section 15(b).]Provided that, thereafter a Zilla Parishad may alter under section 252 the strength and composition of the Officers and servants in each class of such service so however as not to affect adversely, without the previous approval of the State Government, any Officer or servant in that class of service [* * *] [In the proviso, the portion beginning with the words 'or may alter' and ending with the words 'fixed as aforesaid' was deleted by Maharashtra 15 of 1974, Section 15(b).]
