Section 11 in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
11. Continuance of employees.
(1)Every person who has been, immediately before the appointed day, employed in any sick tea unit of any of the tea companies shall become, on and from the appointed day, an employee of the Tea Trading Corporation and shall hold office or service under that Corporation, 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 that Corporation is duly terminated or until his remuneration and other conditions of service are duly altered by that Corporation.(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 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 any sick tea unit of any tea company, to the Tea Trading Corporation, 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.
