Section 21(1) in Telangana Labour Welfare Fund Act, 1987
(1)As soon as may be after the commencement of this Act, the Government may, after consulting the Board, direct by general or special order that such of the officers and other servants serving immediately before the notified date in connection with the affairs of the State as are specified in the order shall be alloted to serve in connection with the, affairs of the Board with effect on and from such date as may be specified in the order:Provided that no such direction shall be issued in respect of any officer or other servants without his consent for such allotment:Provided further that the conditions of service applicable immediately before the notified date to any such person shall not be varied to his disadvantage except with the previous approval of the Government.
