Section 50(2)(c) in The Karnataka Public Libraries Act, 1965

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State of Karnataka - Subsection

Section 50(2)(c) in The Karnataka Public Libraries Act, 1965

(c)With effect from the day on which such transfer takes place, every person employed by the Government in connection with the said public library 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 same rights and privileges as to provident fund, gratuity and other matters, as he would have held the same if the transfer had not taken place and shall continue to do so unless and until his remuneration, terms and conditions are duly altered by the State Government.

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State of Karnataka - Subsection

Section 50(2)(c) in The Karnataka Public Libraries Act, 1965