64. Special provisions relating to retrenchment compensation in certain cases.
- Where on account of the reorganisation of the existing State of Madhya Pradesh under this Act, any body corporate constituted under a Central Act, State Act or Provincial Act, any Co-operative Society registered under any law' relating to Co-operative Societies or any commercial or industrial undertaking of that State is reconstituted or reorganised in any manner whatsoever or is amalgamated with any other body corporate, Co-operative Society or undertaking, or is dissolved, and in consequence of such reconstitution, reorganisation, amalgamation or dissolution, any workman employed by such body corporate or in any such Co-operative Society or undertaking, is transferred to, or re-employed by any other body corporate, or in any other Co-operative Society or undertaking, then notwithstanding anything contained in Section 25-F, Section 25-FF or Section 25-FFF of the Industrial Disputes Act, 1947 (14 of 1947) such transfer or re-employment shall not entitle him to any compensation under that section :Provided that-(a)the terms and conditions of service applicable to the workman after such transfer or re-employment are not less favourable to the workman than those applicable to him immediately before the transfer or re-employment;(b)the employer in relation to the body corporate, the co-operative society or the undertaking where the workman is transferred or re-employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of this retrenchment, compensation under Section 25-F, Section 25-FF or Section 25-FFF of the Industrial Disputes Act, 1947 (14 of 1947) on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.
