Section 75(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)When any such common cadre of service is constituted under sub-section (1) in respect of any post, all the employees holding such posts on the date of constitution of such common cadre of service, shall be deemed to have been absorbed in the common cadre of sendee with effect on and from the date of constitution of such common cadre of service:Provided that the salary (including allowances) of any such employee shall not be varied to his disadvantage:Provided further that any such employee may, within such period as may be prescribed, by notice in writing to the competent authority constituted under sub-section (3) intimate his option for not becoming a member of such common cadre of service, and in that event, his services in the registered society shall stand determined with effect on and from the date of such notice and he shall be entitled to either,-(i)all the terminal benefits to which he would have been eligible under the bye-laws or contract or award, applicable to him immediately before the date of constitution of such common cadre of service as if such employee had retired from service; or(ii)compensation which shall be equivalent to fifteen days' salary of such employee (including allowances) for every completed year of continuous service or any part thereof in excess of six months, whichever is higher.Explanation. - For the purposes of this sub-section, "continuous service" shall mean an uninterrupted service including service which may be interrupted on account of sickness or authorised leave or an accident.
