Section 19(2) in The Maharashtra State Council of Examinations Act, 1998
(2)Nothing in sub-section (1) shall apply to any existing staff of the Bureau who, by notice in writing given to the Government on the date of coming into force of this Act or such later date as may be determined by the Government, intimates his option not to be become or continue as an employee of the State Council; and thereupon he shall be permitted to retire from the Government service and shall be entitled to all such terminal benefits as compensation, pension, gratuity or the like, as may be determined by the Government (such terminal benefits shall not be less favourable than the benefits he would have been entitled to, had his service under the Government ceased on the coming into force of this Act):Provided that any service rendered by such employee under the Bureau shall be deemed to be the service under the State Council.
