Section 35(d) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
(d)all employees belonging to or under the control of the Councils/Board referred to in clause (a) immediately before the date aforesaid shall be deemed to be tire employees of the Council established under Section 3 and shall, until other provision is made in accordance with the provisions of this Act, receive salary and allowances and be subject to conditions of service to which they were entitled or subject immediately before such date :
