Section 23A(7) in Maharashtra Jeevan Authority Act, 1976
(7)Save otherwise provided in this section, the terms and conditions of services of employees on deputation to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall not be less advantageous than those applicable to them immediately before deputation and shall not be varied to their disadvantage except with the previous sanction of the State Government]
