Section 17(3) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(3)All the regular, permanent and regular temporary permanent employees of the said establishment transferred on deputation to the Corporation under sub-section (2) shall have a lien on their posts in the service under the State Government and the period of their service under the Corporation shall, on their repatriation to the service under the State Government, be counted for their increments, pensions and other matters relating to their service.
