Section 19 in Maharashtra Housing and Area Development Act, 1976
19. Appointment of employees and conditions of service.
(1)The Authority shall, with the previous approval, of the State Government appoint a Financial Controller and a Secretary.(2)Subject to such directions regarding creation of any post and filling thereof as the State Government may from time to time by an order in writing determine, the Authority may appoint such other employees from time to time for the efficient performance of its functions as it thinks fit.(3)The employees appointed under this Act shall be the employees of the Authority notwithstanding the fact that they are working under any Board.(4)Subject to the provisions of this section, the remuneration and other conditions of services of employees appointed by the Authority shall be such as may be determined by regulations:Provided that, subject to the provisions of sections 22, 23 and 189, the terms and conditions of service applicable immediately before the appointed day to any employee shall not be varied to his disadvantage except with the previous approval of the State Government.(5)The State Government may make rules [with effect from such date as it may specify,] [These words were inserted, by Maharashtra 8 of 1994, Section 2.] for regulating the mode of recruitment by holding examinations or otherwise, including provision for the absorption or promotion of persons already working under any existing Board or otherwise and providing for terminal benefits such as compensation, pension or gratuity or the like to persons who elect to retire;
