Section 17 in Coking Coal Mines (Nationalisation) Act, 1972
17. [ Liability of officer or other employee of a coking coal mine or coke oven plant for transfer to any other coking coal mine or coke oven plant.- [Substituted by the Coal Mines Nationalisation Laws (Amendment) Act (57 of 1986), Section 6 (w.e.f. 1-5-1972).]
Notwithstanding anything contained in the Industrial Disputes Act, 1947 or in any other law for the time being in force, the services of any officer or other employee employed in coking coal mine or coke oven plant shall be liable to be transferred to any other coking coal mine or coke oven plant and such transfer shall not entitle such officer or other employee to any compensation under this Act or any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.]
