Section 20 in The Orissa Labour Welfare Fund Act, 1996
20. Deputation of certain officers and staff to Board.
(1)As soon as may be after the commencement of this Act, the Government may, after consulting the Board, direct by general or special order published in the Gazette that such of the officers and employees serving immediately before the notified date in connection with the affairs of the State as are specified in the order shall be deputed to the Board on and with effect from such date and subject to such terms and conditions, if any, as may be specified in the order ;Provided that no such order shall be issued in respect of any officer or employee without his consent for such deputation.(2)The officers and employees so deputed to the Board may permanently be absorbed in the services of the Board provided they give consent to that effect in writing.(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.(4)The moneys standing to the credit under the Provident Fund Account of any officer or employee permanently absorbed in the Board shall stand transferred to and vest in the Board.(5)The Board shall, as soon as may be, constitute, in respect of the moneys transferred to and vested in it under Sub-section (4) a similar fund and may invest the accumulations under the fund in such securities and subject to such conditions as may be specified by the Board with the approval of the Government.
