Section 9(2) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(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.
