Section 12(1) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(1)Every person who is a workman within the meaning of the Industrial Disputes Act, 1947(14 of 1947), and has been immediately before the appointed day, employed in any undertakings of either of the two companies shall become, on and from the appointed day, an employee of the Central Government or, as the case may be, of the Government company in which the right, title and interest of the two companies in relation to their undertakings have vested under this Act, and shall hold office or service under the Central Government or the Government company, as the case may be, with the same rights and privileges as to pension, gratuity and other matters as would have been admissible to him if there had been no such vesting and shall continue to do so unless and until his employment under the Central Government or the Government company, as the case may be, is duly terminated or until his remuneration and other conditions of service are duly altered by the Central Government or the Government company, as the case may be.
