Section 16(3) in The Goa Tillari Irrigation Development Corporation Act, 1999
(3)All regular, temporary and permanent employees of the said establishment transferred on deputation to the Corporation under sub-section (1) shall have a lien on their posts in the service under the State Government and the period of their service under the Corporation shall, on their repatriation to the services under the State Government, be counted for their increments, pension and other matters relating to their service.
