Section 8 in The M.P. Local Authorities School Teachers (Absorption in Government Service) Act, 1963
8. Teachers, etc., included in the list published under Section 5 to be Government servants from the appointed date.
(1)Subject to any corrections made under sub-section (3) of Section 6, on the publication of the list under sub-section (2) of the said section, the teachers included in the said list shall be deemed to be Government servants as from the appointed date, any agreement or contract notwithstanding.(2)The teachers deemed to be Government servants under sub-section (1) shall be deemed to be appointed in the district to which the list referred to in the said sub-section pertains and the competent authority shall, for all purposes, be deemed to be the appointing authority in respect of such teachers.(3)Notwithstanding anything contained in Section 4, the existing teachers not included in the said lists shall continue to be the employees of the local authority concerned on the terms and conditions applicable to them immediately before the appointed date.
