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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(e)"continuous service" means -
(i)in relation to an employee appointed in the Authority service on or after the 5th December, 1977, uninterrupted service in the Authority rendered by an employee, and
(ii)in relation to an employee of an existing Board absorbed under section 22 of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XVIII of 1977), as an employee of the Authority, the uninterrupted, service rendered by such an employee in the existing Board as well as in the Authority, on regular, temporary, work charged or daily rated establishment, and includes service which may be interrupted on account of sickness, accident, leave, absence from duty without leave (not being absence in respect of which an order imposing a punishment or penalty or treating the absence as break in service has been passed in accordance with the rules or regulations governing the employees of the Authority), lay off, strike, a lock out, or cessation of work not due to any fault of the employee, whether such uninterrupted or interrupted service was rendered before or after the commencement of these Regulations.