Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 253BBB] [Entire Act]

State of Maharashtra - Subsection

Section 253BBB(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)In the event of any vacancy on account of resignation, death, retirement, etc., in such Class III and Class IV employees, such vacancy shall be filled up by the Zilla Parishads concerned, only from the feeder cadre of the Maharashtra Jeevan Authority employees on deputation:Provided that, if no such Maharashtra Jeevan Authority employee is available from the feeder cadre for promotion or filling of the vacancy, the concerned Zilla Parishad may fill up such vacancy from amongst its employees.]