Section 32(3) in The Haryana Sports Council Act, 2016
(3)Upon the constitution of the respective District Sports Council under this Act, every officer or other employee employed in connection with the affairs of the existing District Sports Council shall become an officer or other employee of the concerned District Sports Council and shall hold his office for the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held under the existing District Sports Council, if this section had not been enacted and shall continue to hold office unless and until his employment in the District Sports Council is terminated.
