Section 16 in The Punjab Labour Welfare Fund Act, 1965
16. Absorption of the existing staff under Labour Commissioner.
- The Board shall take over and employ such of the existing staff under the control of Labour Commissioner, [Haryana] [Substituted for the word 'Punjab' by Adaptation of Laws Order, 1968.], as the State Government may direct and every person so taken over and employed shall be subject to the provisions of this Act and the rules made thereunder :Provided that -(a)during the period of such employment all matters relating to pay, leave, retirement, allowances, pensions, provident fund and other conditions of service of the said staff shall be regulated by the Punjab Civil Service Rules or such other rules as may from time to time be made by the State Government; and(b)every such member of the said staff shall have a right of appeal to the State Government against any order of reduction, dismissal or removal from service, fine or any other punishment :Provided further that person so taken over may elect within the prescribed period that he desires to be governed by the rules made under this Act in respect of conditions of service of the staff appointed by the Board under this Act, and on his electing to be so governed the provisions of first proviso shall cease to apply to him.
