Section 253CC(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If any posts in a cadre of Class III of Class IV service of the Maharashtra Jeevan Authority falling under section 253BBB have been or are rendered surplus to the requirements of the Maharashtra Jeevan Authority and are, therefore, required to be abolished, then the Maharashtra Jeevan Authority in consultation with the State Government may, and with due regard to the exigencies of the services in the Zilla Parishads and also in the Maharashtra Jeevan Authority by general or special order, finally allot such persons holding posts in that cadre who elect or opt to be allotted to the Zilla Parishads, District Technical Services (Class III), District Services (Class III) or as the case may be, District Services (Class IV), or permit them to retire prematurely from the service of the Maharashtra Jeevan Authority, from such date as may be specified in the order. The election or option shall be conveyed by the concerned employees who, make such election or option, to the Maharashtra Jeevan Authority within such time and in such manner as the State Government may, by an order in the Official Gazette, specify in this behalf. Each of the Zilla Parishads to which such persons are allotted shall take them over from said date; but such persons who are taken over shall not be entitled to the terminal benefits such as compensation, pension or the gratuity or the like, as may be prescribed by the State Government or to revert to the service of the Maharashtra Jeevan Authority:Provided that, the number of persons finally allotted from a cadre to one or more Zilla Parishads and the number of persons permitted to retire prematurely shall not exceed the number of posts rendered surplus to that cadre on the transfer or entrustment of the powers and functions of the Maharashtra Jeevan Authority to the Zilla Parishads.
