Section 13 in The West Bengal Housing Board Act, 1972
13. Employment of staff of the State Government.
(1)The Board shall take over and employ such staff of the State Government in the Housing and other Departments as the State Government may make available and every person so taken over and employed shall be subject to the provisions of this Act and the regulations made thereunder :Provided that during the period of such employment all matters relating to the pay, allowances, leave, retirement, pensions, provident fund and all other terms and conditions of service of the members of the said staff shall be regulated by the West Bengal Service Rules or such other rules on the subject as may from time to time be made by the State Government.(2)All permanent Government servants taken over and employed by the Board under under sub-section (1) shall have a lien on their posts in the service of the State Government and the period on their service under the Board shall, on their reversion to the service of the State Government, be counted for their promotion, increments, pension and other matters relating to their service.
