Section 20(3) in The Orissa Labour Welfare Fund Act, 1996
(3)On and with effect from the date the officers and other employees give consent as aforesaid shall become employees of the Board and shall cease to be officers or employees of the Government :Provided that the conditions of service as applicable to any such person immediately before the date specified in the order made under Sub-section (1) shall not be varied to his disadvantage.
