Section 10(2) in Kerala Cashew Factories (Acquisition) Act, 1974
(2)The Government or the Corporation, as the case may be, in which a cashew factory has vested under this Act, may employ on mutually acceptable terms and conditions, any 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, in the employment of such cashew factory and on such employment and said person shall become an employee of the Government or the Corporation, as the case may be.
