Section 11(1) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(1)Every whole time officer or other employee who was immediately before the appointed day, employed in connection with the undertaking shall, on the appointed day, become an officer or employee, as the case may be, the Government or the Board and shall hold his office by the same tenure, at the same remuneration and upon the same terms and conditions and with title same rights and privileges as to pension, gratuity and other matters as would have been admissible to him if the undertaking had not been transferred to and vested in the Government or the Board, as the case may be, and shall continue to do so unless and until his employment under the Government or the Board, as the case may be, is duly terminated or until his remuneration or terms and conditions of service are duly altered by the Government or the Board, a the case may be
