Section 10(6) in The Haryana School Education Act, 1995
(6)During such period as any school remains under the management of an Administrator -(a)the service conditions, as approved by the Director, of the employees of the school who were in employment immediately before the date on which the management was taken over, shall not be varied on to their disadvantage;(b)all educational facilities which the school had been affording immediately before such management was taken over shall continue to be afforded;(c)the school fund, the pupil fund, and any other existing fund shall continue to be available to the Administrator for being spent for the purpose of the school; and(d)no resolution passed at any meeting of the managing committee of such school shall be given effect to unless approved by the Director.
