Section 8(2) in The Ramrikdas Haralalka Hospital Acquisition Act, 1982
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 or in any other law in force for the time being, the alteration in the terms and conditions of employment of an employee or the transfer of his service from the Hospital to any other post shall not entitled him to any compensation under this Act or any other law in force for the time being and no claim for such compensation shall be entertained by any Court, tribunal or other authority.
