Section 18 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
18.
In respect of those who opt to come over to NDTL, their past approved and continuous service rendered in SAI or any Government Department will count for all purposes including pay fixation, increment, Leave, pension, etc.The employees of NDTL shall be governed by the same rules and regulations as applicable to Government servants on matters of appointment, promotion, pay fixation, conduct, discipline, new pension scheme etc. The following rules with such of the exceptions specified in these bye-laws shall apply mutatis mutandis to NDTL and till detailed delegations and rules are framed, the approval of CEO shall be obtained on each item relating to service matters :-
