Section 39 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
39.
The pay, allowances, other benefits and conditions of service of a person on deputation from a public sector undertaking or public utility shall be governed by the relevant rules of his parent organization:Provided that in the absence of any such rules, the provisions of Maharashtra Civil Services (Joining time, foreign service and payment during suspension, dismissal and removal) Rules, 1981 or such other rules or regulations governing the same as may be in force from time to time, shall be applied.
