Section 10(1) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(1)The persons who have been in employment under the licensee in connection with the affairs of the undertaking immediately before the appointed day shall cease to be in such employment so far as the undertaking is concerned and such persons who were not part-time employees and who have not attained the age of superannuation on the appointed day under the rules framed by the Board shall be appointed afresh on the appointed day by the Board on such remuneration and on such terms and conditions of service as may be fixed by the Board.
