Section 19(1) in The Maharashtra State Board of Technical Education Act, 1997
(1)The Board shall take over and employ such of the existing staff on the date of the establishment of the Board except the Secretary, Joint Secretary (Technical Deputy Secretary (Technical) Assistant Secretary (Technical) and Finance Officer, Controller of Examinations, Accounts Officers and Systems Analysts. Serving for the purposes of the Board of the Technical Examination. Maharashtra State (hereinafter referred to as "the Existing Board"), constituted by the Government Resolution, Education and Social Welfare Department, No. EXM 7260-K dated the 7th January 1963, as the State Government may direct, and every person so taken over and employed shall be subject to the provisions of this Act and the regulation made thereunder:Provided that-(a)such staff gives option, with the prescribed time limit to continue in the services of the Board.(b)during the period of such employment all matters relating to the pay leave, retirement, allowances, persons, provident fund and other condition of service of the members of the said staff shall be regulated by the Maharashtra Civil Services Rules or such other rules as may, from time to time, be made by the Government;(c)any such member shall have right of appeal to the Government against the order of rejection, dismissal or removal from service, fine or any other punishment.
