Section 9 in The M.P. Local Authorities School Teachers (Absorption in Government Service) Act, 1963
9. Liability of local authorities in certain matters.
- The local authority shall be liable-(i)for the payment of any claim including the claim on account of salary or any other dues of its absorbed employees relating to any period prior to the appointed date; and(ii)for contributing proportionately to any leave allowance, gratuity, annuity, contributory provident fund, pensionary or other benefits to which the absorbed employee may have become entitled in relation to any period prior to the appointed date in accordance with the conditions of his service under the local authority.
