Section 33(5) in Bombay Khadi and Village Industries Act, 1960
(5)Every person who, immediately before the appointed day is an employee of the Saurashtra Board or the pre-Reorganisation Bombay Board shall, as from the appointed day, provisionally continue to serve in connection with the affairs of the State Government and the State Government shall, by general or special order, determine the new Board to which any such person shall be allotted for service and the date with effect from which such allotment shall take effect.
