Section 12(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)Every person who has been, immediately before the appointed day, employed by the Amritsar Sugar Mills Company in connection with the Amritsar Oil Works shall become,--(a)on and from the appointed day, an employee of the Central Government; and(b)where the Amritsar Oil Works is directed, under sun-section (1) of section 5, to vest in a Government company, an employee of that company on and from the date of such vestingand shall hold office or service under the Central Government or the Government company, as the case may be, with the same rights and privileges as to pension, gratuity and other like matters as would have been admissible to him if there had been no such vesting and shall continue to do so unless and until his employment under the Central Government or the Government or the Government company, as the case may be.
