Section 12 in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
12. Continuance of employees.-
(1)Every person who has been, immediately before the appointed day, employed in the Aluminium undertaking shall become,-(a)on the from the appointed day, an employee of the Central Government; and(b)where the Aluminium undertaking is directed under section 6, to vest in the Bharat Aluminium company, an employee of that company on and from the date of such vesting, and shall hold office or service under the Central Government or the Bharat Aluminium Company, as the case may be, with the same rights and privileges as to pension, gratuity and other matters as would have been admissible to him if there had been no such vesting and shall continue to do so unless and until his employment under the Central Government or the Bharat Aluminium Company, as the case may be is duly terminated or until his remuneration and other conditions of service are duly altered by the Central Government or the Bharat Aluminium Company, as the case may be.(2)Notwithstanding anything contained in the Industries Disputes Act, 1947, or in any other law for the time being in force, the transfer of the services of any office or other person employed in the Aluminium undertaking to the Central Government or the Bharat Aluminium Company shall not entitle such office or other employee to any compensation under this Act or under any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.
