Section 12(3) in Maharashtra Industrial Development Act, 1961
(3)The conditions of appointment and service of the officers and servants and their scales of pay shall-(a)as regards the Chief Executive Officer [the Deputy Chief Executive Officer or Officers] [These words were inserted by Maharashtra 18 of 1975, Section 5(b).] and the Chief Accounts Officer, be such as may be prescribed, and(b)as regards the other officers and servants, be such as may be determined by regulations made under this Act.
