Section 10(6) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977
(6)If any question arises as to whether or not any person was employed in connection with the affairs of the undertaking as its employee immediately before the vesting date, or whether or not the services of any persons have been transferred to the Government or Board under this Act, it shall be decided by an officer authorised for this purpose by the Government and an appeal shall lie against his decision to the Government whose decision shall be final.
