Section 11 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
11. Provisions relating to employees of existing Board.
(1)Every employee of the existing Board who, immediately before the appointed day, is serving in the Karnataka area, shall, as from that day, be deemed to have been allotted to serve in connection with the affairs of the new Board. A list of such employees is given in Statement IV.(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 sub-paragraph (1):Provided that the conditions of service applicable immediately before the appointed day to the case of any such person shall not be varied to his disadvantage, except with the previous approval of the Central Government.
