Section 242B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
242B. [ Appointment of certain Zilla Parishad employees in Class I or Class II and General State Services. [Section 242B was deemed to have been inserted on 1st March 1971 by Maharashtra 14 of 1979, Section 2.]
(1)Where under the recruitment rules for any Class I or Class II Service of the State or for the General State Service any class or classes of the Zilla Parishad employees specified therein are made eligible for appointment in any such State Service, the State Government, or any officer authorised by it in that behalf, may, in consultation with the Zilla Parishad and the employee concerned, and having due regard to exigencies of service in the Zilla Parishad and also in the State Service, by order in writing appoint, from time to time, any such employee or employees to any such State Service.(2)The State Government may make rules or orders for regulating the appointment and the terms and conditions of service of any Zilla Parishad employees appointed in any State Service under sub-section (1).Provided that, the terms and conditions of service applicable on such appointment of any Zilla Parishad employee to any State Service shall not be varied to his disadvantage, except with the previous approval of the State Government:Provided further that, any service rendered by any such employee under the Zilla Parishad shall be deemed to be service rendered under the State Government.]
