Section 38 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
38. Consequences to ensue on commencement of this Act.
- As from the date of commencement of this Act, the following provisions shall have effect, namely ;-(i)all Sanskrit Schools or Pathshalas of Madhya Pradesh imparting Sanskrit education upto Uttar Madhyama level (Higher Secondary level) and presently affiliated with the Madhya Pradesh Board of Secondary Education or Madhya Pradesh Sanskrit Board or any University of the State shall he affiliated with the Institute;(ii)the Madhya Pradesh Sanskrit Board shall be merged with the Institute;(iii)the administration of the Jivaji Vedh Shala, Ujjain and the Rajya Yog Prashikshan Kendra, Bhopal shall vest with the Institute;(iv)all assets and liabilities of the establishments referred to in clause (ii) and clause (iii) shall vest with the Institute;(v)all employees belonging to the establishments referred to in clause (ii) and clause (iii) shall deemed to be the employees of the Institute :Provided that the term and conditions of service of such employees shall not be modified in such a manner that it is less favourable to them :Provided further that the Government employees posted in the establishments referred to in clause (ii) and clause (iii) shall be deemed to be posted on deputation with the Institute till their services are absorbed with their consent or they arc repatriated to their parent department.
