Section 45(5)(i) in The Banking Regulation Act, 1949

[Cites 0, Cited by 15] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(i) in The Banking Regulation Act, 1949

(i)the continuance of the services of all the employees of the banking company (excepting such of them as not being workmen within the meaning of the Industrial Disputes Act, 1947 (14 of 1947), are specifically mentioned in the scheme) in the banking company itself on its reconstruction or, as the case may be, in the transferee bank at the same remuneration and on the same terms and conditions of service, which they were getting, or as the case may be, by which they were being governed, immediately before the reconstruction or amalgamation:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 45(5)(i) in The Banking Regulation Act, 1949