Section 7(1) in The Darjeeling Ropeway Company Limited (Acquisition Of Undertaking) Act, 1976
(1)Every person who is a workman within the meaning of the Industrial Disputes Act, 1947, and has been immediately before the appointed day, in the employment of the company shall become an employee of the State Government on and from the appointed day or, as the case may be, of the corporation in which the undertaking may be vested by an order under sub-section (1) of section 6 on and from the date of vesting in the corporation, and shall hold office on the same terms and conditions as would have been admissible to him if the undertaking of the company had not vested in the State Government or in such corporation, as the case may be, and shall continue to do until his employment is duly terminated or until the terms and conditions of his service are duly altered by the State Government or such corporation, as the case may be, by rules made in this behalf:Provided that the services of every person who expresses his unwillingness to continue in service in terms of the provisions of this sub-section shall stand terminated with effect from the appointed day or from any subsequent date to be notified by him.
