Section 18 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
18. Condition of service of employees transferred to the Nigam from Government Departments.
(1)Any official transferred to the Nigam at the request of the Nigam, permanently or temporarily by the State Government or the Government of India from any of their departments, shall enjoy all such privileges or gratuity, pensionary benefits, and other benefits to which that official would have been entitled had he continued to serve in his parent department in the State Government or in the Government of India, as the case may be;(2)An official specified in sub-section (1) shall during his tenure of employment in the Nigam, be subject to disciplinary control of the Nigam.
