(1)Every person who was employed in an establishment immediately before his employment in the national service and whose employment in the national service has not been terminated by dismissal for serious misconduct shall, on his release from such employment in the national service, be entitled to be reinstated in his former employment, in accordance with such conditions as may be prescribed:Provided that in determining such conditions regard shall be had to the additional skill and experience acquired by him in the course of his employment in the national service.
