Section 11(1) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(1)Every person who genuinely employed in connection with the affairs of an undertaking as its employee immediately before the vesting date, shall become on the vesting date, an employee of the Government and thereafter an employee of the Board on the date of transfer of the underacting to the Board under Section 5, and shall hold his services on the same terms, and conditions and with the same rights to pension, gratuity and other matters as have been admissible to him if the undertaking would have not been transferred to and vested in the Government or the Board, as the case may be, and continue to do so unless and until his employment under the Government or the Board, as the case may be, is terminated or until his remuneration, terms or conditions are duly altered by the Government or the Board, as the case may be.
