Section 19(2) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(2)All such employees of the Dharmarth Trust as are engaged on any function connected with the Shrine shall, unless they exercise an option to the contrary, be deemed to have become the employees of the Board on the commencement of this Act and would be subject to the administrative and disciplinary control of the Board. Their terms and conditions of service shall be regulated by the bye-laws framed by the Board which will, as far as practicable, not be inferior than the present level of remuneration and other terms and conditions of their service.
