Section 23(3) in Maharashtra Jeevan Authority Act, 1976
(3)Any officer, or servant so transferred shall hold his office under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] by the same tenure, at the same remuneration and upon the same other conditions of service and with the same rights and privileges as to pension, gratuity, provident fund and other matters as he would have held on the appointed date if this Act had not come into force. Any service rendered by him under the State Government shall be deemed to be service rendered under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]. He shall continue to service under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] until his employment under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is duly terminated or his remuneration or other conditions of service are duly revised or altered by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in pursuance of the law which for the time being governs his conditions of service:Provided that, the conditions of service applicable immediately before the appointed date to the case of any such Officer or servant shall not be varied to his disadvantage, except with the previous approval of the State Government.
