Section 75A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The State Government may make rules for regulating the mode of recruitment by holding examinations or otherwise, including provision for the absorption of persons already working under any Council in municipal services constituted under this section or otherwise and providing for terminal benefits as compensation, pension or gratuity or the like, to persons who elect not to be absorbed or cannot be absorbed or who elect to retire, and the conditions of service of persons appointed or absorbed, to such municipal services and in respect of persons appointed or absorbed in such municipal services constituted under this section the provisions of Section 79 shall cease to apply:Provided that, such cessor shall not, in relation to absorbed officers, affect the previous operation of Section 79 in respect of anything done or omitted to be done before such absorption:Provided further that, the terms and conditions of service applicable immediately before the appointed day to any officer shall not be varied to his disadvantage, except with the pervious approval of the State Government.
