Section 253BB(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 the Zilla Parishads or Panchayat Samitis by or under this Act with a view to give effect to article 243G read with the Eleventh Schedule of the Constitution of India, any posts in a cadre of Class III or Class IV service of the State Government have been or are rendered surplus to the requirements of the State Government, the State Government or the authorised office may, depute from time to time, persons holding posts in the Class III or Class IV service of the State Government in such cadres to the Zilla Parishads initially for the period of three years from the date of order of deputation, which may be extended by Government if necessary, and the Zilla Parishads shall take them on deputation:Provided that-(a)no person so deputed shall be entitled to any deputation allowance or to be repatriated to service under the State Government during his deputation;(b)save as aforesaid, the terms and conditions of service shall not be less advantageous than those applicable to such persons immediately before such deputation.
