Section 13(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)[ On the commencement of this Act in any area to which it is extended by the Bombay Labour Welfare Fund (Extension and Amendment) Act, 1961, the Board shall take over and employ such of the existing staff under the control of the Commissioner of Labour, Bombay, as the State Government may direct, and every such person so taken over and employed shall be subject to the like terms and conditions and to the same provisions as in sub-section (1), and to the other provisions of this Act and the rules made thereunder.] [Sub-section (2) was added by Maharashtra 36 of 1961, section 12.]
