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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(3)(c) in The Karnataka Public Libraries Act, 1965

(c)Every employee of South Kanara District Library Authority who was employed by the said Authority wholly or mainly in connection with the said District Central Library shall, as from the specified day, become an employee of the State Government and shall hold his office under the State Government as a member of the Karnataka State Library Service on the same tenure, at the same remuneration, and upon the same terms and conditions and with the same rights and privileges as to provident fund, gratuity and other matters, as he would have held the same as an employee of the South Kanara District Library Authority, and shall continue to do so unless and until his remuneration, terms and conditions are duly altered by the State Government.