Section 12(2)(e) in The International Airports Authority Act, 1971

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Union of India - Subsection

Section 12(2)(e) in The International Airports Authority Act, 1971

(e)every employee holding any office under the Central Government immediately before such day solely or mainly for or in connection with air navigation services 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 as respects 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 Central Government, either on its own motion or at the request of the Authority, recalls such employee to its service or until the Authority, with the concurrence of the Central Government, duly absorbs such employee in its regular service, whichever is earlier:

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Union of India - Subsection

Section 12(2)(e) in The International Airports Authority Act, 1971