Section 253B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
253B. [ Power of State Government to depute Government Servants to District Services. [Section 253B was inserted by Maharashtra 13 of 1967, Section 7.]
(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.(2)A person holding a post in Class III or Class IV service of the State Government falling under section 242 may, pending his final allotment to a Zilla Parishad be deputed by the State Government or the authorised officer to any Zilla Parishad and the Zilla Parishad shall take him on deputation :Provided that-(a)such person shall not be entitled to any deputation allowance or to revert to service under the State Government;(b)save as in clause (a), the terms and conditions of service shall not be less advantageous than those applicable to such person immediately before such deputation.(3)The persons holding posts in Class III and Class IV services of the State Government as have been or deemed to have been validly allotted and properly continued, or to have been validly promoted to any posts under Zilla Parishads in pursuance of the provisions of this Act immediately before the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Second Amendment) Act, 1967, shall be deemed to have duly deputed to Zilla Parishads, until such persons are repatriated to service under the State Government or as the case may be, finally allotted to the District services of the Zilla Parishads, and the provisions of sub-section (1) or, as the case may be, sub-section (2) shall apply in respect of the persons so deputed.(4)The salaries and allowances of persons deputed or deemed to be deputed to Zilla Parishads under this section shall be paid out of the District Fund.]
