Section 13(1) in The Bombay Labour Welfare Fund Act, 1953
(1)[Any staff under the control of the Commissioner of Labour, Bombay which was-(i)taken over by a Labour Welfare Board constituted under this Act and existing on the date of such taking over, and(ii)allotted to the Gujarat Labour Welfare Board established under the Bombay Welfare Board (Reorganisation Order), 1960,shall be subject to the provisions of this Act and the rules made thereunder] [This Portion was substituted for the words beginning with the words 'The Board shall take over' and ending with the words 'the rules made thereunder', Gujarat 29 of 1973, Section 11 (1).]:Provided that-(a)during the period of such employment all matters relating to pay, leave, retirement, allowances, persons, provident fund and other conditions of service of the said staff shall be regulated by the Bombay Civil Services Rules or such other rules as may from time to time be made by the State Government ;(b)every such member shall have a right of appeal to the State Government against any order of reduction, dismissal or removed from service, fine or any other punishment:Provided further than person so taken over may elect within the prescribed period that the desires to be governed by the rules made under this Act in respect of conditions of service of the staff appointed by the Board under this Act and on his electing to do so the provisions of the first proviso shall cease to apply to him.
