Section 5(1)(e) in The Indian Council Of World Affairs Act, 2001

[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(e) in The Indian Council Of World Affairs Act, 2001

(e)every employee holding any office under the existing Council immediately before that day, shall, on that day, hold his office or service under the Council with the same rights and privileges as to pension, gratuity and other matters as would have bee admissible to him if there had been no such vesting; and shall continue to do so unless and until his employment under the Council is duly terminated or until his remuneration and other conditions of service are duly altered by the Council.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5(1)(e) in The Indian Council Of World Affairs Act, 2001