Section 23A(4) in Maharashtra Jeevan Authority Act, 1976
(4)If during the period of the first two years of compulsory deputation, employee concerned is entitled to promotion in his parent department, he shall at his request in writing be permitted to revert to his parent department or to get proforma promotion if he continues on deputation with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
