Section 4(3) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(3)Where under these rules, an absorbed employee may not be absorbed in a lower post and an equivalent post is not available for his absorption within sanctioned establishment, the Appointing Authority shall, before issuing the orders of absorption, obtain orders of the Authority about the post in which such absorbed employee shall be absorbed.
