Section 8(1) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(1)Every whole time employee who was on or before the 16th day of March, 1992, appointed or employed in connection with the management of the Kutlehar Forest Estate and has been continued to be so appointed or employed on the appointed day in connection with the said management, the right of management of which has been acquired under this Act, shall, on the appointed day, become an employee of the Government and shall hold his office by the same tenure, at the same remuneration and upon same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as would have been admissible to him if the management of the Kutlehar Forest has not been transferred to and vested in the Government and shall continue to do so unless and until his employment under the Government is duly terminated or until his remuneration or terms and conditions of service are duly altered by the Government :Provided that the conditions of service applicable immediately before the appointed day to the case of any person referred to in this sub-section shall not be varied to his disadvantage.
