Section 11(2) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(2)Where an absorbed employee was, immediately before the appointed day, in receipt of special pay which would be declared by the Authority with the prior approval of the Government in lieu of higher time-scale and the post in which he is absorbed on or after that day, does not carry any special pay, the basic pay for the purpose of all these rules shall be basic pay admissible in the pay-scale applicable immediately before the appointed day increased by an amount equal to the special pay drawn.
