Section 14(5) in Coal Mines (Nationalisation) Act, 1973
(5)Where, under the terms of any contract of service or otherwise, any person whose services become terminated or whose services become transferred to the Central Government or Government company by reason of the provisions of this Act is entitled to any payment by way of gratuity or retirement benefits or for any leave not availed of, or any other benefits, such person may enforce his claim against the owner of the coal mine but not against the Central Government or the Government company.
