Section 8A in The Niramoy Group Of Institutions Acquisition Act, 1982
8A. [ Status of employees upon transfer of the Institution on lease.-] [Section 8A inserted by W.B. Act of 1991.] The services of every employee of the State Government who has been, immediately before the date on which the existing, or new, joint sector company, as the case may be, takes over the Institutions on transfer on lease under section 6A, employed in connection with the affairs of the Institution, shall, on and from the date as aforesaid, stand transferred to the Department of Health and Family Welfare of the State Government:
Provided that any such employee may, within such period and in such manner as the State Government may by order determine, exercise an option to become an employee of the existing, or new, joint sector company, as the case may be, on such terms and conditions as the existing, or new, joint sector company, as the case may be, may determine.
