Section 11(3) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(3)The State Government or the Board, as the case may be, may employ any person who is not a workman within the meaning of the Industrial Disputes Act, 1947, who may be considered suitable and necessary and the salary of such person may be determined on the basis of the salary paid by the licensee to such person on the 1st January, 1971, keeping in view the organisational pattern and the wage structure for comparable work-load and responsibility existing in the State Government or the Board, as the case may be. The normal increments earned by such employees during the period of three years prior to 1st January, 1971, maybe added to the salary provided that such addition of increment does not up-set the pay-scales of the Board.
