Section 12(3) in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
(3)Where, under the terms of any contract of service or otherwise, any, person, whose services become terminated or whose services become transferred to the Central Government or the Government company by reason of the provisions of this Act, is entitled to arrears of salary or wages or any payment for any leave not availed of or other payment, not being payment by way of gratuity or pension, such person may, except to the extent such liability has been taken over by the Central Government under sub-section (2) of section 8, enforce the claim against the Company but not against the Central Government or the Government company.
