Section 23(1) in Maharashtra Jeevan Authority Act, 1976
(1)On and after the establishment of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], the State Government may, from time to time, direct that the services of such of the existing officers and servants of the State Government in the Maharashtra Environmental Engineering Service [who belong to the categories of officers and servants referred to in entries (1) and (2) in clause (xiii) of section 2 and] [This portioin was inserted by Maharashtra 8 of 1980, Section 3(a).] who in its opinion, are rendered surplus to its requirements, shall stand terminated and their posts shall stand abolished, from such date as may be specified by it (hereinafter in this section referred to as "the appointed date"), and shall on that date (which may be different for different officers and servants) become the officers or servants of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
