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State of Maharashtra - Section

Section 10 in The Maharashtra Electricity (Supply) Rules, 1963

10. Government servants.

- Notwithstanding anything contained in rules 6 to 9, the allowances, leave and medical benefits admissible to the Chairman or any other member, who is a Government servant or who has superannuated and is re-employed after retirement from Government service shall be such as may be determined by the State Government in each case.