(2) Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947 ) or any other law for the time being in force, absorption of any employee by the Council in its regular service under this section shall not entitle such employee to any compensation under that Act or other law and no such claim shall be entertained by any court, tribunal or other authority. Explanation.-- In this section," Rehabilitation Council" means the Rehabilitation Council, a society formed and registered under the Societies Registration Act, 1860 (21 of 1860 ) and functioning as such immediately before the constitution of the Council. CHAP FUNCTIONS OF THE COUNCIL CHAPTER III FUNCTIONS OF THE COUNCIL