Section 13 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
13. Corporation to absorb certain staff and to assume obligations of State Government in respect of matters to which this Act applies.
(1)The Corporation shall take over and employ such of the existing staff serving for the purposes of the Industrial Promotion and Investment Corporation of Orissa Limited and the Orissa Small Industries Corporation Limited as the State Government may direct, and every person so taken over and employed shall be subject to the provisions of this Act and the rules and regulations made thereunder :Provided that the conditions of service of the members of the staff who are taken over by the Corporation shall in no way be less advantageous than those which were applicable to them immediately prior to their absorption.(2)All obligations incurred, all contracts entered into and all matters and things engaged to be done, before the first establishment of the Corporation, by, with or for the State Government or the Corporations aforesaid for any of the purposes of this Act, in respect of any schemes for the development of industrial estates or industrial areas entrusted to the Corporation, shall be deemed to have been incurred, entered into or engaged to be done, by, with or for the Corporation ; and accordingly all suits or other legal proceedings instituted or which might have been instituted by or against the State Government or the Corporations aforesaid, as the case may be, may be continued or instituted by or against the Corporation.(3)All expenditure which the State Government or the Corporations aforesaid may have incurred before the date of the coming into force of this Act in connection with any of the purposes of this Act shall be deemed to be a grant to the Corporation under Section 21 on that date, and all assets acquired by such expenditure shall vest in the Corporation.Chapter-III Functions and powers of the Corporation
