(6)The transfer of personnel shall be further subject to the following conditions, namely:-(a)that the terms and conditions of the services applicable to them on the effective date of the transfer notified for the purpose, shall not in anyway be less favourable than or inferior to those applicable to them immediately before the said effective date;(b)all such personnel shall have continuity of service in all respects;(c)all benefits of service accrued before the said effective date shall be fully recognised and protected and taken into account for all purposes including the payment of terminal benefits;(d)subject to orders that may be passed by the Courts in the Proceedings pending on the said effective date of the transfer in regard to seniority or other matters concerning the service conditions of the Personnel;(e)subject to the above, the personnel shall cease to be in the service of the Board or the Transferor Companies, as the case maybe, and it shall not assert or claim any benefit of service under the State Government or the Board or the TRANSFEROR COMPANIES, except as provided in the Andhra Pradesh Electricity Reform Act, 1998, these Rules and in the Tripartite Agreements;(f)all other terms and conditions as specified in the Tripartite agreements.
