Section 242D(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)The sums standing to the credit of the employees referred to in subsection (1) in any provident fund or other like fund constituted for them shall be transferred by the Development Agency to the concerned Zilla Parishad alongwith any accumulated interest due till the specified date and with the accounts relating to such fund. On and after the specified date the concerned Zilla Parishad shall, to the exclusion of the Development Agency be liable for payment of pension, provident fund, gratuity or other like sums as may be payable to such employees at the appropriate time in accordance with the conditions of their service.
