Section 22A(2) in Maharashtra Jeevan Authority Act, 1976
(2)The Authority shall make a provision in consultation with the State Government, in its recruitment rules for the post of Engineers (Grade-II),so as to make eligible for appointment, on the establishment of the Authority the employees of the District Technical Services (Class-III), specified in the said rules, and the State Government shall prepare a select list of the employees of the District Technical Services (Class-III), for appointment of such employees to the post of Engineer (Grade-II), in the Authority.
