Section 12(2) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(2)Every person who is not a workman within the meaning of the Industrial Disputes Act, 1947(14 of 1947), and who has bee, immediately before the appointed day, employed in any undertaking of either of the two companies shall, become, as from the appointed day, an employee of the Central Government or the Government company, and shall hold office or service therein 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 and gratuity and other matters as would have been admissible to him if the undertaking of the company in which he was employed had not been transferred to,and vested in, the Central Government or the Government company and shall continue to do so unless and until his employment in the Central Government or the Government company is duly terminated or until his remuneration, terms and conditions of employment are duly altered by the Central Government or the Government company, as the case may be.
