Section 242A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
242A. [ Transfer of certain Zilla Parishad servants to services of State Government. [Section 242A was inserted by Maharashtra 6 of 1975, Section 44.]
- Where, consequent upon the reverting of any works or development schemes in relation to any subjects enumerated in the District List under sub-section (1) of section 100 in the State Government or the withdrawal of the execution or maintenance of any work or development scheme under sub-section (4) of section 123 by the State Government, any posts in the cadre of District Technical Service (Class III) or the District Service (Class III) or District Service (Class IV) of any Zilla Parishad have been rendered surplus to the requirements of the Zilla Parishad and are, therefore, required to be abolished, the State Government shall, in consultation with the Zilla Parishad, by order in writing, direct that such persons holding posts in that cadre not exceeding the number of surplus posts (being as far as possible persons who are assigned duties for the time being in connection with the execution, management or maintenance of any such work, or development scheme) be transferred to the appropriate cadre in the services of the State Government. The transfer of service shall take effect from such date as may be specified in the order and on such terms and conditions as the State Government may by general or special order direct. Such terms and conditions shall not, as far as may be, be less advantageous than those applicable to them immediately before such transfer. On such transfer the persons so transferred shall be released by the Zilla Parishad from its service and taken over by the State Government:Provided that, the terms and conditions of service applicable on such transfer of any person from any of the District Services shall not be varied to his disadvantage except with the previous approval of the State Government:Provided further that, any service rendered by any such person under the Zilla Parishad shall be deemed to be service under the State Government.]
