Section 11(1) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(1)The pay of an absorbed employee as on the appointed day in the scale of pay applicable to him under these rules shall, except where the Government by special order directs otherwise and subject to the other provisions of these rules, be fixed under the Bombay Civil Services Rules, 1959, as if the pay of his post has changed.
