Section 6(10) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(10)Notwithstanding anything contained herein above, any of the personnel may at his option resign from the service at any time before the expiry of 12 months from the effective date retaining a right to get the proportionate part of the terminal benefits applicable to him in accordance with the service conditions prevailing as on the effective date and Genco or Transco to whose services the personnel is assigned at the time of such resignation shall be liable to pay to such person the terminal benefits proportionate to the period of service rendered by him in the Board till the effective date.
