Electricity Act, 2003
134. Payment of
compensation of damages or transfer.-
Notwithstanding
anything contained in the Industrial Disputes Act, 1947 (14 of 1947) or any
other law for the time being in force and except for the provisions made in
this Act, the transfer of the employment of the officers and employees referred
to in subsection (1) of section 133 shall not entitle such officers and
employees to any compensation or damages under this Act, or any other Central
or State law, save as Provided in the transfer scheme.