Section 10(1) in The Bombay Village Industries Board (Reconstitution) Order, 1959.
(1)Every employee of the existing Corporation who, immediately before the appointed day, is serving in the Karnataka area or the Abu area, shall, as from the appointed day, be deemed to have been allotted to serve in connection with the affairs of the Mysore Corporation or the Rajasthan Board, as the case may be.
