The Airports Authority of India Act, 1994
18.Provisions in respect of officers and other employees of the International
Airports Authority and the National Airports Authority.-
- Provisions in respect of officers and other employees of the
International Airports Authority and the National Airports Authority
- Every officer or other employee of the International Airports
Authority serving in its employment immediately before the appointed day shall
in so far as such officer or other employee is employed in connection with the undertaking which has
vested in the Authority by virtue of this Act, becomes as from the appointed
day an officer or as the case may be other employee of the International
Airports division of the Authority.
- Every officer or other employee of the National Airports
Authority serving in its employment immediately before the appointed day shall,
in so far as such officer of other employee is employee in connection with the
undertaking which has vested in the Authority by virtue of this Act, becomes as
from the appointed day an officer or, as the case may be other employee of the
National Airports Division of the authority.
- Every officer or other employee of the International Airports
Authority or the National Airports who becomes an officer or as the case may be
other employee of the Authority as referred to in sub-section (1) shall hold his
office or service therein by the same tenure, at the same remuneration upon the
same terms and conditions with the same obligations and with the same rights and
privileges as it leave passage insurance superannuating scheme provident fund
other funds retirement pension gratuity and other benefits as he would have held
under the International Airports Authority or as the case may be the National
Airports Authority if its undertaking had nit vested in the Authority and shall
continue to do so as an officer or other employee one year from the appointed
day if such officer or other employee opt not to be the officer or other
employee of the authority within such period:
Provided that if the authority thinks it expedient to extend the period so
fixed it may the same up to a maximum period of one year.
- Where an officer or other employee if the International Airports Authority
or the National Airports Authority opts under sub-section (2) not to be in the
employment or service of the Authority in which the undertakings of the
International Airports Authority and the National Airports Authority have
vested, such officer or other employee shall be deemed to have resigned from the respective cadre.
- Notwithstanding anything contained in the Industrial disputes
Act, 1947 or in any other law for the time being in force the transfer of the
services of any officer or other employee of the International Airports
Authority or the National airports to the Authority shall not Act or under any
other law for the time benign in force and no such claim shall be entertained by
any court tribunal or other authority.
- The officers and other employees who have retired before the appointed day
from the services of the International Airports Authority or the National
Airports Authority and are entitled to any benefits, rights or privileges shall
be entitled to receive the same benefits, rights or privileges from the authority in which the undertakings of the
International Airports Authority and the National Airports Authority have
vested.
- The trusts of the Provident Fund and Group Insurance and Superannuating
Scheme of the International airports or the National Airports Authority and any
other bodies created for the welfare of officers or employees would continue to
discharge their functions in the authority as was being done hitherto in he International Airports Authority
or the National Airports Authority and tax exemption granted to Provident fund or Group Insurance and
superannuating Scheme would continue to be applied to the Authority.
- After the expiry of the period of one year to the extended period as
referred to in sub-section (2) all the officers and other employees transferred
and appointed to the Authority other than those opting not to be the officers
or employees of the Authority within such period, shall be governed by the
rules and regulations made by the Authority in respect of the service
conditions of the officers and other employees of the said Authority.
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