Section 253 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
253. Power of Zilla Parishad to appoint persons on contract.
- The Zilla Parishad may appoint any person not being the member of any service under a contract for special purpose, in accordance with rules prescribed by the State Government in this behalf. Such persons shall be paid their salaries, allowances and other emoluments from a district fund.[Transitional Provisions as to Services [This heading and section 253A were inserted by Maharashtra 43 of 1964, Section 23.]
