Section 76B(6) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(6)Where any person referred to in the aforesaid sub-section is finally absorbed in the service as provided therein, the conditions of service applicable to him immediately before his absorption, shall not be changed to his disadvantage by making them less favourable to him, except that he shall be liable to transfer from one Development Authority to another.
