(5)During such period as the institution remains under the management of the State Government,-(a)the service conditions applicable to the employees of the institution immediately before the date on which the management was taken over, shall not be varied to their disadvantage;(b)all facilities which the institution had been affording immediately before such management was taken over, shall continue to be afforded;(c)the property and funds of the institution, if any, shall continue to be available to the State Government for being utilised or, as the case may be, spent for the purposes of the institution; and(d)no resolution passed at any meeting of the management of such institution shall be given effect to unless approved by the State Government.
