Section 138 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
138. Pay, Allowances, Pension, Leave and General conditions of services of the Employees of the University, affiliated colleges and recognised institutions other than those recognised for Research and Specialised Higher Learning.
(1)In accordance with the provisions of section 28 and clause (c) and (g) of section 37 of the Act and the provisions made else where in the Act and the Statutes in this behalf the provisions of the following Maharashtra Civil Service Rules (as amended and added from time to time) applicable to the State Government employees shall be applicable mutatis mutandis to the employees of the University, affiliated colleges and recognised institutions other than those recognised for Research and specialised higher learning.(i)The Maharashtra Civil Services (General Conditions of Services) Rules, 1981 ; and(ii)The Maharashtra Civil Services (Pay) Rules, 1981; and(iii)The Maharashtra Civil Services (Joining Time, Foreign Service and Payments during Suspension, Dismissal and Removal) Rules, 1981; and(iv)The Maharashtra Civil Services (Leave) Rules, 1981; and(v)The Maharashtra Civil Services (Pension) Rules, 1982; and(vi)The Maharashtra Civil Services (Commutation of Pension) Rules, 1984; and(vii)The Maharashtra Discipline and Conduct Appeal Rules, 1979; and(viii)The Maharashtra Civil Services (Discipline and Appeal) Rules, 1979.(2)The employees of affiliated colleges and recognised institutions who are in service prior to the date of passing of this Statute shall be governed by such terms and conditions of service contract, if any, agreed to between the employees and the institution in respect of age of superannuation which will not exceed 60 years in any case.(3)The Executive Council will determine from time to time the competent authorities for execution of the rules mentioned in clause (1) above.
