Section 4(7) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(7)every person who has been in employment in relation to the hospital or any part of it shall, on and from the date on which this Act comes into force, be deemed to be re-appointed as an employee of the State Government and shall hold office on the same remuneration and on the same terms and conditions as they had been before the date of vesting and shall continue to do so until his employment is duly terminated or until his remuneration or terms and conditions of employment, as the case may be, are altered by the State Government in the manner prescribed.
