Section 280A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Accordingly, any such person shall not cease, and shall not be deemed ever to have ceased, to hold the office which he was holding when he was detained under such law merely on the ground of his detention or absence and shall be entitled, and shall be deemed always to have been entitled, throughout the period he was holding such office, to the payment of the honorarium, the residential accommodation and other facilities attached to his office.]
