Section 13 in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
13. Arrears of pay and allowances to absorbed employees when payable.
- The arrears of pay and allowances which may become due to an absorbed employee on the fixation of his pay on the appointed day under these rules shall be payable only with effect from the date of he (she) became available for service in the Authority or deemed to have become available, but for the causes mentioned in clause (7) of sub-rule (1) of rule 2.
