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

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State of Maharashtra - Subsection

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

(g)all officers and servants of the State Government (other than Class I and Class II officers) serving under the Maharashtra Secondary School Certificate Examination Board immediately before the appointed day shall, from the said day, be taken over and employed by the State Board for the purposes of this Act, and they shall, subject to general or special orders made by the State Government regarding their 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:

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State of Maharashtra - Subsection

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