Section 20(6) in The Meghalaya School Education Act, 1981
(6)During such period as any school remains under the management of the Government-(a)the service conditions, as approved by the Government of the employees of the school who were in employment immediately before the date on which the management was taken over, shall not be varied to their disadvantage ;(b)all educational facilities which the school has been affording immediately before such management was taken over, shall continue to be afforded ;(c)the School Fund and all other existing funds shall continue to be available to the Authorised Officer for being spent for the purposes of the school; and(d)no resolution passed at any meeting of the managing committee of such school shall be given effect to unless approved by the Government.
