Section 21 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
21. Conditions of service of persons appointed under section 8 of the Act
.-Until other provision is made in this behalf, persons appointed under section 8 of the Act shall be governed by such rules relating to the terms and conditions of service of Government servants generally, as may be made applicable, with modification, if any, to such persons by the Central Government.
