Section 6 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
6. Cash balances to continue to vest in existing Board.
- Subject to the other provisions of this Order, the balance standing to the credit of the Fund (including any securities in which the Fund is invested under Section 9 of the Act) and any cash balances held by the existing Board in any Bank, Treasury or sub-Treasury, immediately before the appointed day, shall continue to vest in and be held by the said Board as reorganised.
