Section 43 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
43.
Persons appointed on contract shall be entitled to a consolidated remuneration, which would remain fixed during the contract period:Provided that, where the period of such contract exceeds one year, the Commission may consider increasing such remuneration, but not more often than once a year;Provided further that, while determining such remuneration, the pay and the other monetary benefits and allowances available to a regular employee in that category or post shall be taken into consideration:Provided further that, the Commission may, at its discretion, compensate for the fixed nature of the remuneration in such cases by suitable placement of the selected candidate in the scale of pay of that category or post.
