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State of Madhya Pradesh - Section

Section 8 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960

8. Provisions relating to employees of existing Board.

(1)Every employee of the existing Board who, immediately before the appointed day, is serving exclusively in connection with the affairs of the existing Board relating to the Vidarbha region shall, as from appointed day, be deemed to have been allotted to serve in connection with the affairs of the new Board.
(2)Nothing in this paragraph shall be deemed to affect the right of the new Board to determine after the appointed day the conditions of service of persons allotted to it under that sub-paragraph (1):Provided that the conditions of service applicable immediately before the appointed day to any such person shall not be varied to his disadvantage except with the previous approval of the Central Government.