Section 3I(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)[ The conditions of appointment and service of officers and servants shall be such as may be laid down from time to time, by service rules or by regulations, as the case may be.] [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]
