Section 24 in Karnataka Labour Welfare Fund Act, 1965
24. Transfer of Government Labour Welfare Centres to the Board.
(1)The control and management of State Government Labour Welfare Centres shall as from such date as the State Government may by notification in the official Gazette appoint, be transferred to the Board, and thereupon all the properties and assets, and liabilities and obligations of the State Government in relation to such Centres shall stand transferred to, vest in, or devolve upon, the Board.(2)Every employee of the State Government who was employed by the State Government wholly or mainly in or in connection with any of the said Centres immediately before the date appointed under sub-section (1) shall, as from the said date, become an employee of the Board, and shall hold his office under the Board on the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension and gratuity and other matters as he would have held the same if the transfer of the said Centre had not been effected and shall continue to do so unless and until his employment under the Board is terminated or until his remuneration, terms and conditions of service are duly altered by the Board:Provided that the remuneration, terms or conditions of service of any such employee shall not be varied to his disadvantage except with the previous approval of the State Government.
