Section 47 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
47.
An employee appointed on contract basis may, upon termination of his contract and upon recommendation made by the Selection Committee, be appointed on nomination on a regular basis:Provided that the period for which such employee was employed on a contract basis prior to his appointment on a regular basis shall not be less than one year:Provided further that the provisions of Regulation 13 and Regulation 20 shall not apply in respect of such appointment made by the Commission:Provided however that such appointment shall be subject to the employee meeting the upper age limit for the applicable post in accordance with Regulation 18 at the time of his original appointment on a contract basis.Chapter - IV Pay and AllowancesPay Scale
