Section 10 in The M.P. Local Authorities School Teachers (Absorption in Government Service) Act, 1963
10. Terms and conditions of absorbed employees.
(1)The absorbed employees shall be governed by the Madhya Pradesh New Pension Rules, 1951 :Provided that an absorbed employee may, within such period as may be prescribed, opt for the provident fund or, as the case may be, pension scheme applicable to him immediately before the appointed date.(2)Except as provided in sub-section (1), the conditions of service including the salary, scales of pay, leave rules, etc., applicable to the absorbed employees shall be such as may be prescribed by the State Government :Provided that the conditions of service applicable immediately before the appointed date to any such employee shall not be varied to his disadvantage.
