Section 5(e) in National Institute of Design Act, 2014
(e)every person employed by the Society, immediately before such commencement, shall hold his office or service in the Institute including the Institute campuses, [***] [Omitted 'located at Bengaluru in the State of Karnataka and at Gandhinagar in the State of Gujarat,'by Act No. 38 of 2019, dated 29.11.2019.] by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same, if this Act had not been enacted, and shall continue to be so, unless and until his employment is terminated or until such tenure, remuneration, terms and conditions are duly altered by the Statutes:
