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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(7)(a) in Maharashtra Jeevan Authority Act, 1976

(a)no person employed in the Maharashtra Environmental Engineering Service against whom any disciplinary proceeding is pending or to whom any notice or order of termination of his services or compulsory retirement has been issued before the date of commencement of this Act shall be transferred to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], and such person may be dealt with after the said date in such manner and by such authority as the State Government may by general or special order specify in this behalf;