Section 13 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
13. Continuance of employees.
(1)Every employee of the Company employed in connection with its undertaking shall become, on and from the appointed day, an employee of the Government and where such undertaking is vested in an existing, or a new, Government company under this Act, become, on and from the date of such vesting in such Government company, an employee thereof and shall hold office or service under the Government or the existing, or new, Government company, as the case may be, with the same rights and privileges as to pension, gratuity and other matters as would have been admissible to him if there had been no such vesting and shall continue to do so unless and until his employment under the Government or the existing, or new, Government company, as the case may be, is duly terminated or until his remuneration and other conditions of services are duly-altered by the Government or the existing, or new, Government company, as the case may be.(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Central Act XIV of 1947), or in any other law for the time being in force, the transfer of the services of any officer or other person employed in the undertaking to the Government or the existing, or new, Government company shall not entitle such officer or other employee to any compensation under this Act or any other law for the time being in force and no such claim shall be entertained by any Court, Tribunal or other authority.
