Section 242C(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Every permanent or temporary employee of the State Government, or the Board or the Development Agency in respect of whom a direction is issued under subsection (1) shall, from the specified date, be a permanent or temporary employee of the Zilla Parishad, as the case may be, against a permanent or temporary post, which shall stand created in the establishment of the Zilla Parishad with effect from the specified date.
