Section 13(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(2)Every person who is not a workman within the meaning of the Industrial Disputes Act, 1947 (Central! Act 14 of 1947), and who has been, immediately before the appointed day, employed in the sick textile undertaking shall, in so far as such person is employed in connection with the sick textile undertaking which has vested in the Stale Textile Corporation, become, and from the appointed day, an employee of the State Textile Corporation and shall hold his office or service there in by the same tenure at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension and gratuity and other matters as he would have held the same under the sick textile undertaking if it had not vested in the State Textile Corporation and shall continue to do so unless and until his employment in the State Textile Corporation is duly terminated or until his remuneration, terms and conditions of employment are duly altered by the State Textile Corporation.
