Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(1)(c) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985 (c)"appointing authority" in relation to an employee means the Authority which is competent to appoint the employee under the Act;