Section 57(2)(g) in The Gujarat Secondary and Higher Secondary Education Act, 1972

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2)(g) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(g)all officers and servants of the State Government serving under the dissolved Board immediately before the said date may from the said date be taken over and employed by the Board for the purposes of this Act and they shall subject to such general or special orders as may be made by the State Government regarding their absorption and seniority continue to hold office on the same conditions of service as the changed circumstances may permit until such conditions are duly altered under this Act :

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State of Gujarat - Subsection

Section 57(2)(g) in The Gujarat Secondary and Higher Secondary Education Act, 1972