Section 253B(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Where on the transfer or entrustment of powers and functions of the State Government to Zilla Parishads or Panchayat Samitis by or under this Act, any post in a cadre of Class III or Class IV service of the State Government, (being posts not falling under section 242) have been or are rendered surplus to the requirements of the State Government, the State Government or the authorised officer may, regard being had to the exigencies of the service in the Zilla Parishads and also in the State Government, depute from time to time persons holding posts in Class III or Class IV service of the State Government in such cadres, to the Zilla Panshads; and the Zilla Parishads shall take them on deputation:Provided that -(a)the period of deputation (including any period of temporary allotment, already put in, if any under this Act) shall not (unless any person elects to remain on deputation longer) exceed [eleven years] in the aggregate and shall not in any case extend beyond [twenty-one years] [These words were substituted for the words 'twenty years' by Maharashtra 11 of 1982, Section 2.] from the appointed day; and such persons shall, on the expiry of the relevant period, stand repatriated to service under the State Government;(b)no person so deputed shall be entitled to any deputation allowance or to be repatriated to service under the State Government during his deputation,(c)save as aforesaid, the terms and conditions of service shall not be less advantageous than those applicable to such persons immediately before such deputation.
