Section 130(2A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2A)[ (a) Notwithstanding anything contained in sub-section (2) with effect from the date of commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Fourth Amendment) Act, 1974 all sums representing subscriptions paid by the employees of a Zilla Parishad to any provident fund established by it or contributions made by the Zilla Parishad on such subscriptions, if any, for the benefit of such employees shall be paid by the Chief Executive Officer into the public account of the State. The manner in which payment into the public account of the State of such sums may be made and the withdrawal of monies from such public account and all other matters connected with or ancillary to matters aforesaid, shall be regulated by rules made by the State Government.(b)All accumulations in the provident fund held on individual accounts of all the subscribers immediately before such commencement (including any investment thereof,) shall likewise be paid into the public account of the State and operated upon before such date as the State Government may direct,]
