Section 30(6) in Puducherry School Education Act, 1987
(6)During such period as any school remains under the management of the authorised officer -(a)the service conditions, as approved by the Government, 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 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 Pupils' Fund and the Management Fund and any other existing fund shall continue to be available to the authorised officer for being spent for the purposes of the school ; and(d)No resolution or order passed by the educational agency of such school shall be given effect to unless approved by the Government.
