Section 23(6) in Maharashtra Jeevan Authority Act, 1976
(6)Nothing contained in sub-section (1), shall apply to any employee who by notice in writing given to the State Government within two months from the appointed date or such extended time as the State Government may, by general or special order specify intimates his intention of not becoming or continuing as an employees of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]. Where such notice is received from any employee -(a)in case of permanent employee, he shall be allowed to retire giving him the benefit of pension, gratuity, provident fund and other benefits accrued to him had he retired from the Government service on the appointed date;(b)in case of a temporary employee, his services shall stand terminated after giving him notice or remuneration in lieu of notice as per the existing service rules of the State Government.
