Section 348 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
348. Special provisions relating to existing members of Hyderabad Area Local Government Service.
(1)Every person who having been appointed under section 66 or section 67 of the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956) to the Hyderabad Area Local Government Service continues on and after the appointed day to serve under the conditions of service as respects remuneration, leave and pension and the same rights as respects disciplinary matters or rights as that person was entitled to immediately before the appointed day.(2)The State Government may post from time to time to work under any successor Council in the Hyderabad area of the State such number of officers of the Hyderabad Area Local Government Service aforesaid as it considers necessary. Officers posted to work under a Council shall draw their pay and allowances from the municipal fund. When any such officer is posted to work under a Council, his services shall be taken over by the Council on such post and on such terms and conditions as the State Government may by general or special order determine.
