Section 2(1) in Tamil Nadu Labour Welfare Board Service Regulations, 1989
(1)These regulations with such amendments as may be effected by the Board, from time to time, shall apply to the employees of all the categories of the Board except those appointed on part-time or causal basis, provided that employees who are working in the Board on deputation basis from the State or Central Government or from elsewhere, as the case may be, shall be governed by the terms and conditions of their deputation order:Provided that the regulations shall not be amended or modified or substituted by the Board without the previous approval of the Government:Provided further that the regulations shall not be amended, modified or substituted to the disadvantage of any person already in service.
