Section 16 in Rajasthan Power Sector Reforms Act, 1999
16. Payment of compensation or damages on transfer.
- Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Central Act No. 14 of 1947) or any other law for the time being in force and except for the provisions made in this Act, the transfer of the employment of the personnel referred to in sub-section (1) of section 15 shall not entitle such personnel to any compensation or damages under this Act, or any other Central or State law or under the general law, save as provided in the transfer scheme.Part-VI Licensing Of Transmission, Distribution And Supply
