Section 8 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.
8. Provision relating to employees.
- All officers and servants who, immediately before the appointed day, were serving under the existing Corporation shall, as from the appointed day, be deemed to have been allotted to serve in connection with the affairs of the State of Bombay and continue to serve under the existing Corporation on the same terms and conditions, until duly varied by the State Government, subject to the proviso to sub-section (7) of Section 115 of the States Reorganisation Act, 1956 (37 of 1956).
