Section 255(2A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2A)[ (a) When an order is made under this section, the State Government may, by general or special order, published in such manner as it deems fit, provide for the transfer or re-employment of any employees of an existing local authority to, or by, any such transferee or the termination of services of any employees of an existing local authority and the terms and conditions applicable to such employees after such transfer or re-employment or termination.(b)The State Government may, on an application or suo motu, amend, or add to, or rescind any order made in this behalf under this section or any part of such order, whether made before or after the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Third Amendment) Act, 1982, if in its opinion, it is necessary to do so on the ground that the order made is casuing or is likely to cause, under hardship or greater hardship to any such employee or employees or on the overriding ground of administrative convenience.(c)Where an order made in this behalf under this section is amended, added to or rescinded by the State Government at any time before the commencement of the said Act, the said amendment, addition or recession, as the case may be, shall, notwithstanding anything contained in this section, be deemed to have been validly made and shall not be called in question in any Court or before any other authority.]
