Section 7(i) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(i)if, under any law, award, agreement, contract of service or otherwise, the salary, wages, leave salary, bonus, pension, gratuity, provident fund, security deposit or other payment, becomes payable to a member of the staff after a specified period of service rendered by such member in connection with the undertaking, such member having been transferred to the Government,-
