Section 23(7) in Maharashtra Jeevan Authority Act, 1976
(7)Notwithstanding anything contained in the foregoing sub-sections-(a)no person employed in the Maharashtra Environmental Engineering Service against whom any disciplinary proceeding is pending or to whom any notice or order of termination of his services or compulsory retirement has been issued before the date of commencement of this Act shall be transferred to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], and such person may be dealt with after the said date in such manner and by such authority as the State Government may by general or special order specify in this behalf;(b)if the services of any employee of the State Government stand transferred under sub-section (1) to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be competent after such transfer to take such disciplinary or other action as it thinks fit against or in respect of such employee having regard to any act or omission or conduct or record of such employee while he was in service of the State Government.
