Section 41(3) in Nizams Institute of Medical Sciences Act, 1989
(3)Every officer or other employee, who immediately before the said commencement, is employed in, or in connection with the affairs of the Nizam's Institute of Medical Sciences, shall become, as from the appointed day, an officer or other employee, as the case may be, of the Institute and shall hold his office by the same tenure, at the same remuneration and upon the same rights and privileges as to pension, gratuity and other matters as he would have held, if this Act, had not been enacted and shall continue to do so unless and until his employment under the Institute is duly terminated or until his remuneration, terms and conditions duly altered by the Institute:Provided that, if the alteration so made is not acceptable to any such officer or other employee, his employment may be terminated by the Institute on payment to him of an amount equivalent to three month's remuneration in the case of permanent employees and one month's remunaration in the case of other employees.
