Section 20(2) in The National Dairy Development Board Act, 1987
(2)The scheme or schemes referred to in sub-section (1) may provide for-(a)the quantum of compensation payable to any officer or other employee referred to in sub-section (1) and the mode of payment thereof: Provided that the compensation so payable shall in no case be less than that payable to him under the service conditions applicable to him if his services were dispensed with;(b)the quantum of arrears of salary or other emoluments, provident fund, gratuity or any other amount that may be payable in accordance with the service conditions applicable to them;(c)the provision for appeal for the aggrieved redundant officers and other employees and for the appellate authority, being an officer not below the rank of a Joint Secretary to the Government of India in the Ministry dealing with Agriculture;(d)any other matter pertaining to the termination of service consequent on their being declared redundant.
