Section 22A(4) in Maharashtra Jeevan Authority Act, 1976
(4)The employees from the District Technical Services (Class-III), appointed in Engineer (Grade-II) Service of the Authority shall be the officers of the Authority and shall be governed by the conditions of services made by the Authority for the said posts:Provided that any service rendered by any such employee under the concerned Zilla Parishadshall be deemed to be the service rendered under the Authority.
