Section 19(5) in Maharashtra Housing and Area Development Act, 1976
(5)The State Government may make rules [with effect from such date as it may specify,] [These words were inserted, by Maharashtra 8 of 1994, Section 2.] for regulating the mode of recruitment by holding examinations or otherwise, including provision for the absorption or promotion of persons already working under any existing Board or otherwise and providing for terminal benefits such as compensation, pension or gratuity or the like to persons who elect to retire;
