Section 17(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)Where on account of conferment of any powers, duties and functions on the Corporation by or under this Act, in the opinion of the State Government, any employee in the field or establishments, that is, Officers and employees belonging to technical staff as well as ministerial and non-ministerial staff (permanent, regular, temporary, converted regular permanent, temporary and daily wages) in the Water Conservation Department on the date specified by the State Government engaged in the fields of planning, investigation, design, construction, management, land development on the State sector, irrigation projects, soil conservation works, social forestry works, have been rendered surplus or are likely to be rendered surplus wholly or partially to the requirements of the State Government, or where the services of such officers and servants are required by the Corporation for efficient exercise of its powers, performance of its duties or discharge of its functions, the State Government, the Head of Department of the State Government or any officer authorized by the State Government in this behalf may, from time to time, having regard to the necessity therefore, by order depute such officers or employees to the Corporation and the Corporation shall take them over and employ them on deputation, subject to the provisions of this section.
