Section 10(1)(f) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

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State of Himachal Pradesh - Subsection

Section 10(1)(f) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(f)every employee holding any office under the Himachal Road Transport Corporation immediately before such date solely or mainly for or in connection with such affairs of the bus stands as are relevant to the functions of the Authority under this Act shall be treated as on deputation with the Authority but shall hold his office in the Authority by the same tenure and upon the same terms and conditions of service in respect of remuneration, leave, provident fund, retirement or other terminal benefits as he would have held such office, if the Authority had not been constituted and shall continue to do so until the Himachal Road Transport Corporation either on its own motion or at the request of the Authority, recalls such employees to its service or until the Authority, with the concurrence of the Himachal Road Transport Corporation duly absorbs, such employee in its regular service, whichever is earlier:

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State of Himachal Pradesh - Subsection

Section 10(1)(f) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999