Section 8(1) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(1)Every officer or other employees, who immediately before the appointed day, is employed in, or in connection with the affairs of, the Guru Gobind Singh Medical College shall become, as from the appointed day, an officer or other employee, as the case may be of the State Government, and shall hold his office by the same tenure at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held if this Act had not been enacted and shall continue to do so unless and until his employment under the State Government is duly terminated or until his remuneration, terms and conditions are duly altered by the State Government:Provided that, if the alteration so made is not acceptable to any such officer or other employee, his employment may be terminated by the State Government by giving not less than three months' notice or by paying an amount equivalent to three months' remuneration:Provided further that nothing contained in this sub-section shall apply to any such officer or other employee who has by notice in writing given to the State Government within thirty days next following the appointed day, intimated his intention of not becoming an officer or other employee of the State Government.
