Section 79(4) in The Punjab Reorganisation Act, 1966
(4)The Bhakra Management Board may employ such staff as it may consider necessary for the efficient discharge of its functions under this Act :Provided that every person who immediately before the constitution of the said Board was engaged in the construction, maintenance or operation of the works in the Board in connection with the said works on the same terms and conditions of service as were applicable to him before such constitution until the Central Government by order directs otherwise :Provided further that the said Board may at any time in consultation with State Government or the Electricity Board concerned and with the previous approval of the Central Government return any such person for service under that Government or Board.
