Section 13(2) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(2)Nothing in clause (1) shall prevent the State Government from retaining any such person in service on and after the vesting date and where any such person is retained in service, his services shall be governed by such rules as the State Government may, from time to time, make in this behalf:Provided that the terms and conditions of service of any person so retained in service shall not in any way be less favourable than those applicable to him immediately before the vesting date.
