Section 8C(3) in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973
(3)Where under the terms of any contract of service otherwise, any person, whose services become transferred to the State Government by reason of the provisions of this Act, is entitled to any arrears of salary or wages or any payments for any leave not availed of or any other payment, not being payment by way of gratuity or pension, such person may enforce his claim against the Central Government, but not against the State Government.
