Section 23A(2) in Maharashtra Jeevan Authority Act, 1976
(2)The period of deputation of any such employee to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be two years from the date he is taken over by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] (hereinafter in this section referred to as "the appointed date"), except when, with the consent of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and the State Government, he elects to remain on deputation for a longer period not exceeding five years in the aggregate, or except when he is recalled to Government service at any time by the State Government in consultation with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]. After the expiry of the period of deputation, he shall stand repatriated to service under the State Government.
