Section 29(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The State Government may provide for transfer of such of the personnel of the Board to the First Transferee or from the First Transferee to the Second Transferee, as the case may be as a part of the undertaking transferred under Section 28 and on such terms and conditions as the State Government may prescribe and such transfers shall be effective in the like manner as in the case of transfers under Section 28.
