68. Special provisions relating to retrenchment compensation In certain cases.
- Where on account of the re-organisation of the existing State of Bihar under this Act, any body corporate constituted under a Central Act, State Act or Provincial Act, any co-operative society registered under any law relating to co-operative societies or any commercial or industrial undertaking of that State is re-constituted or re-organised in any manner whatsoever or is amalgamated with any other body corporate, co-operative society or undertaking or is dissolved, and in consequence of such re-constitution, re-organisation, amalgamation or dissolution, any workman employed by such body corporate or in any such co-operative society or undertaking, is transferred to, or re-employed by any other body corporate, or in any other cooperative society or undertaking, then notwithstanding anything contained in section 25F, 25FF or 25FFF of the Industrial Disputes Act, 1947, such transfer or re-employment shall not entitle him to any compensation under that sectionProvided that(a)the terms and conditions of service applicable to the workman after such transfer or re-employment are not less favourable to the workman than those applicable to him immediately before the transfer or re-employment;(b)the employer in relation to the body corporate, the co-operative society or the undertaking where the workman transferred or re-employed is, by agreement or other wise, legally liable to pay to the workman, in the event of his retrenchment, compensations under section 25F, 25FF or 25FFF of the Industrial Disputes Act, 1947 on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.
