Section 242 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
242. [ Power of State Government to allot Government servants to Zilla Parishads finally. [Section 242 was substituted for the sections 242 and 242A by Maharashtra 13 of 1967, Section 3.]
- Where on the transfer or entrustment, from time to time, of powers and functions of the State Government to Zilla Parishads or Panchayat Samitis by or under this Act, all posts in a cadre of Class III or Class IV service of the State Government have been rendered surplus to the requirement of the State Government and are, therefore, required to be abolished, the State Government or any Head of Department of the State Government duly authorised by it in that behalf (hereinafter in this Chapter referred to as the "authorised officer") may subject to the provisions of this Chapter, by general or special order, finally allot such persons who hold posts in that cadre (and who have no lien on any permanent post outside that cadre under the State Government), to the District Technical Service (Class III), the District Service (Class III) or, as the case may be, the District Service (Class IV). The allotment shall take effect from such date as may be specified in the order [to be made at least six months in advance] (hereinafter referred to as the "allotment date") on the terms and conditions as may be prescribed by the State Government in this behalf, which terms and conditions shall not, as far as may be, less advantageous than those applicable to them immediately before such allotment. On allotment, the persons so allotted shall be taken over by the Zilla Parishads:Provided that, no person shall be allotted after the expiry of [twelve years] [These words were substituted for the words 'ten years' by Maharashtra 22 of 1971, Section 2.] commencing from the appointed day:Provided further that, the terms and conditions of service applicable on such allotment of any person to any of the District Services aforesaid, shall not be varied to his disadvantage, except with the previous approval of the State Government:Provided also that, any service rendered by any person under the State Government shall be deemed to be service under the Zilla Parishad.Explanation.- For the purposes of this section the Head of Department means the Head of Department within the meaning of the Bombay Civil Services Rules, 1959.]
