Section 253B(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The persons holding posts in Class III and Class IV services of the State Government as have been or deemed to have been validly allotted and properly continued, or to have been validly promoted to any posts under Zilla Parishads in pursuance of the provisions of this Act immediately before the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Second Amendment) Act, 1967, shall be deemed to have duly deputed to Zilla Parishads, until such persons are repatriated to service under the State Government or as the case may be, finally allotted to the District services of the Zilla Parishads, and the provisions of sub-section (1) or, as the case may be, sub-section (2) shall apply in respect of the persons so deputed.
