Section 23A(3) in Maharashtra Jeevan Authority Act, 1976
(3)Any employee so deputed shall have an option, which shall be exercised by him within a period of one year from the appointed date by giving a notice in writing to the State Government, requesting the State Government to permit him to revert to Government service after the expiry of the period of two years of deputation or to permit him to be absorbed in the service of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]. If [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] agrees to absorb him in its service on the same terms and conditions as are laid down in section 23, he shall become an employee of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] from the date specified by it and the provisions of section 23 shall, mutatis mutandis, apply to him as if he were transferred to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under that section. If any employee fails to give notice as aforesaid in time, he shall be deemed to have opted to revert to Government service after the expiry of the period of two years of deputation.
