Section 6(11) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(11)The transfer of personnel shall be subject to the following conditions :-(a)The terms and conditions of the services applicable to them on the effective date, the pay, pattern of Dearness Allowances, Additional Dearness Allowances, Interim Relief, City Compensatory Allowances, House Rent allowances, Shift Duty allowances, Hardship allowances, medical facility, medical allowances, all other allowances on the projects, field and head office, leave of all kinds (including casual leave), Pension and Death-cum retirement benefit, gratuity and leave encashment of every nature shall not be in any way be less favourable to them than those applicable to them immediately before such date;(b)The period of the service of the personnel under the Board and under the Transferee shall be treated as continuous for the purpose of all service benefits;(c)All benefits of the services rendered before the effective date shall be recognised and taken into account while fixing the condition of services under (the Transferee as well as for payment of all terminal benefits.
