Section 14(2) in Coal Mines (Nationalisation) Act, 1973
(2)The Central Government or the Government company in which the right, title and interest in relation to a coal mine have vested, may employ, on mutually acceptable terms and conditions, any person who is not a workman within the meaning of the Industrial Disputes Act, 1947, (14 of 1947) and who has been immediately before the appointed day, in the employment of a coal mine, and no such employment the said person shall become an employee of the Central Government or the Government company, as the case may be.
