Section 33(6) in Bombay Khadi and Village Industries Act, 1960
(6)Nothing in sub-section (5) shall be deemed to affect the right of the State Government or the new Board to determine, after the appointed day, the conditions for service of any such person serving under or allotted to it:Provided that the conditions of service applicable immediately before the appointed day to the case of any such person shall not be varied to his disadvantage by the new Board except with the previous approval of the State Government.
