Section 4(1) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(1)The Appointing Authority concerned shall as soon as it may be after the equivalent posts are declared by the Authority, issue an order absorbing such employee as on the appointed day and such absorption shall be in equivalent post :Provided that, such employee may be absorbed in the lower post if an equivalent post is not available in the sanctioned establishment and if he(a)was the substantive holder of a corresponding post in the existing Board but had been appointed substantively to that post by an order issued on and after 1st January, 1975;(b)had officiated in the corresponding post or post on the same time-scale in the existing Board after the 1st January, 1975 while holding a lien on any other permanent post;(c)was a temporary employee of any existing Board :Provided further that, in the case of a permanent employee and who had officiated in the corresponding post or post on the same time-scale in the existing Board after 1st January, 1975, such lower post shall not be lower than the permanent post (or the post equivalent thereto) to which he was appointed in the substantive capacity by an order issued on and after 1st January, 1975, of the post (or the post equivalent thereto) held by him in an officiating capacity prior to 1st January, 1975.
