Section 7 in The Madhya Pradesh State Warehousing Corporation (Apportionment of assets, rights and liabilities) Order, 2006
7. Staff.
(1)The employees of Madhya Pradesh State Warehousing Corporation would be divided according to the principle adopted by the State Advisory Committee in respect of State Government employees in the ratio of 68.35:31.65.(2)The services of employees of Madhya Pradesh State Warehousing Corporation working in Chattisgarh as on 2nd May, 2002 would be treated on deputation to Chattisgarh State Warehousing Corporation (CGSWC) from that date.(3)The services of all staff employed by Madhya Pradesh State Warehousing Corporation, other than those employees, whose services have been transferred to the Chattisgarh State Warehousing Corporation, would be deemed to have been transferred to new Corporation formed by the Madhya Pradesh Government from the 31st March, 2003.(4)The salary of excess employees with effect from the 2nd May, 2002 may be initially paid by Madhya Pradesh State Warehousing Corporation and then it may be shared on 50:50 basis by both Corporations till the transfer of staff as per agreed ratio, is complete.
