Section 14(4) in Coal Mines (Nationalisation) Act, 1973
(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947, (14 of 1947) or in any other law for the time being in force, the transfer of the services of any officer or other employee of a coal mine to any other mine shall not entitle such officer or other employee to any compensation under this Act or any other law for the time being in force and not such claim shall be entertained by any court, tribunal or other authority.
