Section 242B(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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.]
