Section 9 in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
9. Employees to continue in office.
(1)Notwithstanding anything contained in sub-section (3) of section 4, every person (not being a part-time employee) employed in connection with the undertaking of the institution, who has been in such employment immediately before the appointed day, shall continue to hold office after the appointed day with the same rights as to pay; leave, pension, gratuity and all other matters, unless and until his employment in such undertaking is terminated or until his remuneration or other terms and conditions of employment are altered by the State Government in accordance with such rules as may be made in this behalf.(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 or in any other law for the time being in force, the transfer of the service of any employee from the undertaking of the institution to any other post shall not entitle such employee to any compensation under this Act or under any other law for the time being in force and no claim for such compensation shall be entertained by any court tribunal or other authority.
