Section 138(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(1)In accordance with the provisions of section 28 and clause (c) and (g) of section 37 of the Act and the provisions made else where in the Act and the Statutes in this behalf the provisions of the following Maharashtra Civil Service Rules (as amended and added from time to time) applicable to the State Government employees shall be applicable mutatis mutandis to the employees of the University, affiliated colleges and recognised institutions other than those recognised for Research and specialised higher learning.(i)The Maharashtra Civil Services (General Conditions of Services) Rules, 1981 ; and(ii)The Maharashtra Civil Services (Pay) Rules, 1981; and(iii)The Maharashtra Civil Services (Joining Time, Foreign Service and Payments during Suspension, Dismissal and Removal) Rules, 1981; and(iv)The Maharashtra Civil Services (Leave) Rules, 1981; and(v)The Maharashtra Civil Services (Pension) Rules, 1982; and(vi)The Maharashtra Civil Services (Commutation of Pension) Rules, 1984; and(vii)The Maharashtra Discipline and Conduct Appeal Rules, 1979; and(viii)The Maharashtra Civil Services (Discipline and Appeal) Rules, 1979.
