Section 16 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
16. Certain contracts etc. to be null and void.
(a)Every contract between the manager and an employee whether made before or after the appointed day; and(b)any term or condition of service of the employee whether employed before or after the appointed day, shall, to the extent that it takes away any right conferred on such employee by or under this Act or to the extent of any inconsistency with the provisions of this Act and the rules made thereunder, be null and void.
