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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(7) in The Maharashtra State Council of Examinations Act, 1998

(7)The appointments of Examiners, Moderators, Paper Setters, Translators, Centre Conductors and other staff connected with the examinations or ancillary work validly made and subsisting immediately before the commencement of this Act for the purposes of the Bureau, and such functionaries shall continue to hold office and discharge their duties and functions until fresh appointments are made under this Act for purposes of the State Council.