Section 261(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)(a)Notwithstanding anything contained in this Act, if in the opinion of the State Government it is necessary so to do, that Government may require the Zilla Parishad to place at its disposal the service of such officers and staff of the Parishad as in the opinion of the Government are necessary to carry out such acts and perform such duties (whether such acts or duties relate to any of the subjects in the District List or not), and thereupon the Zilla Parishad shall place at the disposal of the Government the service of such officers and staff as are so requisitioned.(b)When the services of the officers and staff of the Zilla Parishad are placed at the disposal of the State Government as aforesaid, they shall continue to be borne on the appropriate cadres of the services under the Zilla Parishad and shall continue to be paid their remuneration and other allowances by the Zilla Parishad to the State Government in accordance with the rules prescribed by the State Government in that behalf
