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State of Maharashtra - Section

Section 12 in The Maharashtra Industrial Development Rules, 1962

12. Other conditions of service.

- All other matters relating to the conditions of service of the Chief Executive Officer or the Chief Accounts Officer, who -
(a)is a Government servant deputed on foreign service conditions to the Corporation, shall, be regulated in accordance with the provisions of the Bombay Civil Service Rules: and
(b)is not a Government servant, or being a Government servant has ceased to be in Government service, shall be regulated with the approval of Government in accordance with the provisions of the Regulations applicable to other officers of the Corporation