Section 9(1) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(1)Notwithstanding anything contained in sub-section (3) of section 4, every person (not being a part-time employee) employed in connection with the undertaking of the institution, who has been in such employment immediately before the appointed day, shall continue to hold office after the appointed day with the same rights as to pay; leave, pension, gratuity and all other matters, unless and until his employment in such undertaking is terminated or until his remuneration or other terms and conditions of employment are altered by the State Government in accordance with such rules as may be made in this behalf.
