(1)The 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 relating to the projects referred to in sub-section (1) of section 78 shall continue to be so employed under the Board in connection with the said works on the same terms and conditions of the 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 the State Government or the Electricity Board concerned and with prior approval of the Central Government retain any such person for service under that State Government or Board.
