Section 13(2) in The Bombay Labour Welfare Fund Act, 1953
(2)[ On the coming into force of this Act in any area to which it is extended by the Bombay Labour Welfare Fund (Gujarat Extension and Amendment) Act, 1961 (Gujarat XLVII of 1961), the Board shall take over and employ such of the existing staff under the control of the Commissioner of Labour, Ahmendabad as the State Government may direct, and every such person so taken over and employed shall be subject to like terms and conditions and to the same provisions as in sub-section (1)] [Sub-section (3) was inserted by Gujarat 47 of 1961, Section 11 (2).].
