Section 32(2) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(2)Every permanent or temporary employee of the Fisheries Department in respect of whom a direction is issued under sub-section (1) shall, on and from the appointed date, be a permanent or temporary employee of the Nigam, as the case may be, against a permanent or temporary post, which shall stand created in the establishment of the Nigam with effect from the appointed date.
