Section 75(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)[Subject to the provisions of Section 75A, the qualifications] [These words were substituted for the words 'The qualifications' by Maharashtra 38 of 1971, Section 2(1).], pay, allowances and other conditions of service and the method of recruitment of the Officers specified in [sub-sections (1), (1A) and (2)] [These words, figures, brackets and letter substituted by Maharashtra 15 of 2012, Section 10(b), (w.e.f. 4-8-2012).] shall be regulated by rules made by the State Government in this behalf.
