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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.-

  1. Provisions in respect of officers and other employees of the International Airports Authority and the National Airports Authority

  1. 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.

  2. 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.

  1. 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.

  1. 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.

  2. 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.

  3. 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.

  4. 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.

  5. 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.



Airports Authority Of India Act, 1994 Back




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