Section 93 in The Jammu and Kashmir Electricity Act, 2010
93. Provision relating to officers and employees.
(1)The Government may, by a transfer scheme, provide for the transfer of officers and employees to the transferee on the vesting of properties, rights and liabilities in such transferee as provided under section 91.(2)Upon such transfer under the transfer scheme, the personnel shall hold office or service under the transferee on such terms and conditions as may be determined in accordance with transfer scheme :Provided that such terms and conditions on the transfer shall not in any way be less favourable than those which would have been applicable to them if there had been no such transfer under the transfer scheme :Provided further that the transfer can be provisional for a stipulated period.Explanation: - For purpose of this section and the transfer scheme, the expression "officers and employees" shall mean all officers and employees who on the date specified in the scheme are the officers and employees of the transferor.
