Section 45(5)(ii) in The Banking Regulation Act, 1949
(ii)the transferee bank shall pay or grant not later than the expiry of the aforesaid period of three years, to the said employees the same remuneration and the same terms and conditions of service [as are, at the time of such payment or grant, applicable] [Substituted by Act 1 of 1984, Section 34, for " as are applicable" (w.e.f. 15.2.1984).] to the other employees of corresponding rank or status of the transferee bank subject to the qualifications and experience of the said employees being the same as or equivalent to those of such other employees of the transferee bank: