Section 253CC(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)A person whose final allotment or premature retirement under subsection (1) is duly approved may, notwithstanding anything contained in section 253BBB, be continued in service under the Maharashtra Jeevan Authority or on deputation to the Zilla Parishad, pending such final allotment or retirement.]
