Section 10(1) in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
(1)Every person who has been, immediately before the appointed day, employed in any of the undertakings of the Company shall become, on and from the appointed day, an employee of the Central Government and sill hold office or service under the Central Government with the same rights and privileges as to pensions, 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 Central Government is duly terminated or unit his remuneration and other conditions of service are duly altered by the Central Government:Provided that unless any extension of service is granted to such person after the appointed day in accordance with the rules in that behalf in force for the time beings, such person shall retire compulsorily from the service of the Central Government,-(a)Where he has attained attains the age of fifty-eight years before, or on, or within a period of three months from, the appointed day, on the date of expiry of the said period of three months, or on the date on which he shall retire compulsorily from service in accordance with the conditions of service of service applicable to him immediately before the appointed day, whichever date is earlier;(b)in any other case, on his attaining Th age of fifty-eight years.
