Section 3 in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
3. Transfer of Undertakings to State Government.
[Sections 23 and 55]. - (1) On the effective date, all the assets, liabilities and proceedings which the Board owns or possesses, shall stand transferred to and vest in the State Government and in consideration thereof all loans, subventions and obligations of the Board to the State Government shall stand extinguished and cancelled.(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations, in respect of the personnel and personnel related matters including statutory dues to personnel such as salary, wages, gratuity, pension, provident fund, remuneration and retirement benefits, in respect whereof others specific provisions have been made in these rules.
