Section 247 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
247. No compensation payable for transfer of service.
- Where services of any workman employed by the State Government or by an existing board is transferred to or any such workman is re-employed by a Zilla Parishad, then notwithstanding anything contained in section 25F of the Industrial Disputes Act, 1947, such transfer or re-employment shall not entitle him to any compensation under that section :Provided that, the terms and conditions applicable to the workman after such transfer or re-employment are not less favourable to the workman, than those applicable to him before the transfer or re-employment.
