Section 9 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
9. Residuary provision.
- The benefit or burden of any assets or liabilities of the existing Board not dealt with in the foregoing provisions shall-(a)if the assets are situated, or the liability arises, in the Karnataka area, pass to the new Board,(b)in any other ease, continue to be the assets or liabilities of the existing Board as reorganised:Provided that the initial allocation of the benefit or burden under this paragraph shall be subject to such financial adjustment as may be agreed upon between the parties concerned, or in default of such agreement, as the Central Government may direct.
