Section 14 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
14. Employees not been entitled to compensation.
- Notwithstanding anything contained in the Industrial Disputes Act, 1947 or in any other law for the time being in force, the transfer of the services of any employee of the Power Station to the Corporation shall not entitle him to any compensation under this Act or under any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.
