Section 8(1A) in Maharashtra Jeevan Authority Act, 1976
(1A)[ (i) Subject to the provisions of sub-section (1), no person shall be appointed to the post of Engineer, Grade-I and Grade-II, except after consultation with the Maharashtra Public Service Commission constituted for the State of Maharashtra under the Constitution of India (hereafter referred to as "the Commission;"] [This sub-section was inserted by Maharashtra 25 of 1997, Section 10.];(ii)The State Government shall, after consultation with the Authority and tile Commission, make rules prescribing,-(a)the procedure to be followed by the Commission in advertising the post, calling for applications, scrutinising the same and selecting the candidates for interview;(b)the procedure for enabling the officer or officers of the Authority to attend the interview to advise the Commission;(c)the procedure to be followed in case there is a difference of opinion between the Authority and the Commission;(d)the fees and other costs to be paid to the Commission by the Authority for consultation and other incidental matters;(e)any other matter which is necessary or incidental for the purpose of consultation with the Commission.
