Section 3(6)(c) in The U.P. Board of Madarsa Education Act, 2004

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State of Uttar Pradesh - Subsection

Section 3(6)(c) in The U.P. Board of Madarsa Education Act, 2004

(c)all the officer and employees of the earstwhile Board shall become the officers and employees of the Board on the same terms and conditions and with the same rights and privileges as to retirement benefits and other matters as would have been applicable to them immediately before such dissolution till their employment under the Board is duly terminated or until their remuneration and other conditions of service are duly altered not to their disadvantage:

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State of Uttar Pradesh - Subsection

Section 3(6)(c) in The U.P. Board of Madarsa Education Act, 2004