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State of Maharashtra - Section

Section 38 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007

38.

The pay, allowances and other benefits and conditions of service of a person on deputation from a Government department shall be governed by the relevant provisions of the Maharashtra Civil Services (Joining time, foreign service and payments during suspension, dismissal and removal) Rules, 1981 or such other rules or regulations governing the same as may be in force from time to time.