Section 20(1) in The Orissa Labour Welfare Fund Act, 1996
(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.
