Section 17(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(1)Where on account of conferment of any powers, duties and functions on the Corporation by or under this Act, in the opinion of the State Government, any employees in the field establishments, that is, officers and employees belonging to technical staff as well as ministerial and non-ministerial staff (permanent, regular, temporary, converted regular permanent, temporary and daily wages) in the Irrigation Department on the date specified by the State Government engaged in the fields of Planning, investigation, design, construction, management, land development of the State sector, irrigation projects, lift irrigation scheme and Hydro-Electric Power Projects, have been rendered surplus or are likely to be rendered surplus wholly or partially to the requirements of the State Government, or where the services of such officers and servants are required by the Corporation for efficient exercise of its powers, performance of its duties or discharge of its functions, the State Government, the Head of the Department of the State Government or any officer authorised by the State Government in this behalf may, from time to time, having regard to the necessity therefore, by order, depute such officers or employees to the Corporation, and the Corporation shall take them over and employ them on deputation, subject to the provisions of this section.
