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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3)(b) in The Maharashtra Housing and Area Development Authority Employees (Determination of Seniority) Regulations, 1987

(b)If for any administrative reasons or for any other reason approved, in writing by the authority competent in this behalf, a promotee senior to a person junior to him in the cadre from which they are promoted is required to join the promotion post after the promotee junior to him has joined, he shall not lose seniority over the junior joining earlier and shall be allotted a deemed date of joining which would be one day earlier than the date of joining of a promotee junior to him.