Section 5 in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
5. Position of employee in a permanent post in existing Boards.
- An employee of any existing Board who was the substantive holder of a permanent post in an existing Board shall be deemed to be the permanent holder of the post or a post equivalent thereto for all purposes irrespective of the fact whether on or after the 5th December, 1977 he holds a lien on permanent post or not.
