Section 6(17) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(17)The said Tri-partite Agreement shall provide for safeguarding the terminal benefits to the employees retired before the date of transfer and to the existing pensioners of the Board as on the date of transfer and the payment to such employees. The payments to existing pensioners shall continue to be met from the cash flow of the operation of the Transferee. The payment to the existing pensioners shall be directly from Tangedco and Tantransco shall reimburse their proportional share to Tangedco as specified in the said Tri-partite Agreement.For the purpose of this clause,(a)"Existing Pensioners" means all the personnel entitled to receive pension or in receipt of pension under the Board, and shall include family members of the personnel entitled to receive family pension or in receipt of family pension as per the applicable scheme as on the date of transfer from the Board; and(b)"Terminal Benefits" means the TNEB's employee-related liabilities, including payments of pension, gratuity, leave encashment, general provident fund and includes Commutation of pension, Family Security Fund, Special Provident Fund 1984, Special Provident Fund 2000, Settlement of Contributory Pension Scheme and any other retirement benefits and other applicable benefits including the right to have the appropriate revisions in the above benefits consistent with the practice that were prevalent in the Board.
