Section 253A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Notwithstanding anything to the contrary contained in this Act, or any other law for the time being in force, at any time from the appointed day but not later than one year from the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Ordinance, 1964 (for such extended [period or periods not exceeding a further two years] [These words were substituted for the words 'period not exceeding a further one year' by Maharashtra 25 of 1966, Section 2(a).] as the State Government may by notification in the Official Gazette, (from time to time) specify in this behalf), it shall be (and shall be deemed always to have been) lawful -(a)for the State Government or any officer authorised or to be authorised in this behalf, by order temporarily to allot members of the service of the State Government to such posts as may be provisionally sanctioned by the State Government or by Zilla Parishads and as have been or are specified in that order; and such members of the service of the State Government as have been, or are, so allotted, shall be and shall be deemed always to have been taken over by the Zilla Parishads during the period aforesaid or until they are duly finally allotted under the foregoing provisions of this Chapter, whichever is sooner;(b)for the State Government to allow promotions provisionally to posts determined under section 243;(c)for the State Government to make provision by order for the terms and conditions of service of members who have been, or are, so allotted:Provided that, such terms and conditions of service shall not be less advantageous than those applicable to the Government servants immediately before such allotment.
