Section 14(1) in The Textile Undertakings (Nationalisation) Act, 1995
(1)Every person who is a workman within the meaning of the Industrial Disputes Act, 1947, (14 of 1947.) and has been, immediately before the appointed day, in the employment of a textile undertaking shall become, on and from the appointed day, an employee of the National Textile Corporation, and shall hold office or service 'in the National Textile Corporation with the same rights and privileges as to pension, gratuity and 9 other matters as would have been admissible to him if the rights in relation to such textile undertaking had not been transferred to, and vested in, the National Textile Corporation, and shall continue to do so unless and until his employment in the National Textile Corporation is duly terminated or until his remuneration, terms and conditions of employment are duly altered by the National Textile Corporation.
