Section 29(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947) or any other law as is applicable and except for the provisions made in this Act the transfer of the employment of the personnel in terms of the provisions of this Part shall not entitle such employees to any compensation or damage under this Act, or any other Central or State law or under the general law, save as provided in the Transfer Scheme.Explanation. - For the purposes of this Chapter and the Transfer Scheme the term "personnel" shall mean and include all persons who on the effective date are the employees of the Government Electricity Industry, by whatever name called.
