Section 10 in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
10. Pay-scale.
(1)The pay-scale applicable to an absorbed employee shall except where Government otherwise directs be, -(i)the pay-scale of the post sanctioned by the Government with effect from 5th December, 1977 in the organisational set-ups of the Authority and the Boards on the establishment of the Authority as further revised by Government Resolution, Public Works and Housing Department, No. ARD. 1078/(87)/D-35, dated the 24th January, 1980;(ii)approved pay-scale of any other corresponding post which may be declared by the Authority as equivalent to a post whether permanent or temporary sanctioned by Government in the former Maharashtra Housing Board constituted under the Housing Board Act, 1948 (Bombay LXIX of 1948), the Vidarbha Housing Board constituted under the Madhya Pradesh Housing Board Act, 1950 (M. P. Act XLIII of 1950), the Bombay Building Repairs and Re-construction Board constituted under the Bombay Building Repairs and Reconstruction Board Act, 1969 (Maharashtra XLVII of 1969) and the Maharashtra Slum Improvement Board constituted under the Maharashtra Slum Improvement Board Act, 1973 (Maharashtra XXIII of 1973) and held by an absorbed employee immediately before the appointed day in a permanent or temporary capacity.(2)The absorbed employee of the Authority shall opt to retain pay-scale as mentioned in either clause (i) or clause (ii) of sub-rule (1).(3)The option made under sub-rule (2) above shall be exercised in writing by the absorbed employee within three months from the date of absorption and shall be intimated by him -(a)if he is member of the staff of the Authority, to the Chief Officer concerned of the Board; and(b)if he is an officer of the Authority, to Financial Controller of the authority.A copy of such option shall be submitted by the absorbed employee to the Chief Executive Officer of the Authority.(4)The option once exercised shall be final and if it is not exercised within the prescribed period and in the prescribed manner, the pay-scale applicable to the absorbed employee shall be the pay-scale mentioned in clause (i) of sub-rule (1).
