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State of Maharashtra - Section

Section 44 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007

44.

The remuneration may be revised at the discretion of the Commission when it decides to extend or renew the contract of an employee who was initially appointed on contract:Provided that the increase in remuneration at the time of every renewal shall be limited to a maximum of 25% of the original amount.