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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2)(h) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(h)the officers and servants duly appointed by and serving under the Vidarbha Board of Secondary Education immediately before the appointed day shall be deemed to be officers and servants appointed by the State Board on the appointed day for the purposes of this Act, and they shall, subject to the general or special orders made by the State Government regarding absorption and seniority, continue to hold office on the same conditions of service as changed circumstances may permit, until such conditions are duly altered by a competent authority under this Act :