Section 10 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
10. Provisions relating to the employees of the existing Corporation.
(1)Every employee of the existing Corporation who, immediately before the appointed day, is serving in the Karnataka area or the Abu area, shall, as from the appointed day, be deemed to have been allotted to serve in connection with the affairs of the Mysore Corporation or the Rajasthan Board, as the case may be.(2)Nothing in this paragraph shall be deemed to affect the right of the Mysore Corporation or the Rajasthan Board to determine after the appointed day, the conditions of service of persons allotted to it under sub-paragraph (1):Provided that the conditions of service applicable immediately before the appointed day to any such person shall not be varied to his disadvantage except with the previous approval of the Central Government.
