Section 23(4) in Maharashtra Jeevan Authority Act, 1976
(4)The sums standing to be credit of the employees referred to in sub-section (1) in any pension, provident fund, gratuity or other like funds constituted for them shall be transferred by the State Government to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] along with any accumulated interest due till the appointed date and with and accounts relating to such funds. On and after the appointed date [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, to the exclusion of the State Government, be liable for payment of pension, provident fund, gratuity or other like sums as may be payable to such employees at the appropriate time in accordance with the conditions of their service.
