Section 16(6) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(6)Where the State Government is satisfied that for purposes for securing uniformity in the scales of remuneration and other terms and conditions of service applicable to persons employed in connection with the scheduled undertakings vested in the Corporation under this Act it is necessary so to do, or that in the interest of Corporation or for the development of sugar industry in the State a reduction in remuneration payable or any class of them it called for the State Government notwithstanding anything in this section or in the U.P. Industrial Disputes Act 1947 (U.P. Act XXVIII of 1947), or any other law for the time being in the award, settlement or agreement for the time being in force may at any time within the period of three years from the appointed day after (whether by way of reduction or otherwise) the remuneration and the other terms and conditions of service to such extent and in such manner as it thinks fit, and if the alteration is not acceptable to any employee, the Corporation may terminate his employment by giving him compensation equivalent to three months, remuneration unless the contract of service with such employee provides for a shorter notice of termination.Explanation I. - The compensation payable to an employee under this sub-section shall be in addition to and shall not affect, any pension gratuity, provident fund or any other benefit to which the employees may be entitled under the contract of service.Explanation II. - The Expression "contact of service" means the contract as subsisting between the employee and the Corporation immediately before termination.
