Section 10 in The Maharashtra Municipal Property Tax Board Act, 2011
10. Officers and employees of Board
(1)The Board may create such posts of officers and employees and fill up such posts as may be approved by the State Government.(2)The Terms and conditions of services including salaries and allowances of the officers and employees appointed under sub-section (1) and sub-section (5) shall be such as are applicable to the officers and employees of equivalent grades and scales under the State Government.(3)The Board may takeover and employ such staff of the State Government, as State Government may make available.(4)All Government employees taken over and employed under sub-section (3), shall have a lien on their post in the service of the State Government and the period of their service under the Board shall, on repatriation to the service of the State Government, be counted for the purpose of their promotion, increments, pensions and other matters relating to their service.(5)The Board shall have a Secretary, who shall be appointed by the State Government, to exercise such powers, and perform such duties, under the control of the Chairperson, as may be specified by regulations made by the Board.(6)The Board may appoint consultants or Committees of experts to assist the Board in the discharge of its functions on such terms and conditions as the Board may, by order, determine.
