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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra State Board of Technical Education Act, 1997

(2)Permanent employees of the existing Board if exercise option in favour or the Government service, they shall be absorbed within a period of two years under the Directorate of Technical Education in any of its offices or institution where the vacancy exists.