Section 132(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

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State of Bihar - Subsection

Section 132(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)subject to the scrutiny of the requirements of the Authority assessed by an officer appointed by the State Government, every such officer or other employees serving with Coal Mines Development Area under the various authorities/organisations set-up under the Acts listed in sub-section (1) of this section immediately before the date of the constitution of the Authority and proposed to be retained by the Authority shall, on and from such date be deemed to have been transferred to and become an officer or other employees of the Authority with such designation as the Authority may determine and may hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held if the Authority had not been constituted, and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Authority:

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State of Bihar - Subsection

Section 132(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986