Section 9 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
9. Representations from Personnel [Sections 24 and 55]. - (1) Not later than 15 days from the Effective Date, a committee comprising of the Managing Directors of HVPN, HPGC, Discom-I and Discom-II and a representative of the State Government being an officer of a rank not junior than a Joint Secretary, shall be constituted (herein referred to as "the Committee") to receive and consider representations from the Common Cadre Personnel and the Deputees in relation to (i) finalisation of absorption of the Common Cadre Personnel under the First Transfer Scheme and the Second Transfer Scheme; and (ii) the allocation and transfer of the Deputees. The Common Cadre Personnel shall be entitled to make representations to the Committee [upto 30th November, 1999] [Substituted vide Haryana Notification No. S.O.235/H.A.10/98/S/23.24.25 and 55/98 dated 15.11.1999.] and the Deputees shall be entitled to make representations to the Committee within 90 days of the notification of the decision of the Committee under clause 8(3)(c) above. The Committee shall consider the representations and within a reasonable period, take a decision thereon and communicate the same to be persons making the representation. The Committee shall record reasons for its decisions.
(1A)[ The period of limitation for making representation to the Committee seeking change in assignment of their services from one entity to other in between, HVPN, UHBVN and DHBVN in respect of the incumbent in the cadres of services as mentioned in rule 2(1)(d)(i) to (xviii) above shall be 30 days from the date of publication of these rules in the Official Gazette.] [Inserted vide Haryana Notification dated 4.6.2001.].(2)Based on the decision of the Committee, the Personnel concerned shall be deemed to have been classified as on the Effective Date for all intents and purposes as the Personnel for HPGC, HVPN or the Discoms, as the case may be.(3)If any such Personnel is dissatisfied with the decision of the Committee, he may, not later than 30 days of the communication by the Committee of its decision under sub-clause (1) above, make a representation to the Secretary to the State Government, Power Department. The Secretary to the State Government, Power Department will receive, consider, take a decision on the representation and communicate the same to the concerned person, within a reasonable time and this decision shall be final and binding on all persons.(4)It is clarified that the Common Cadre Personnel whose services were assigned and transferred to HPGC, shall also be entitled to make representations to the Committee as above.(5)[ The Secretary to the State Government, Power Department may, within a period of 30 days from the date of publication of this notification in the Official Gazette, receive a representation from any Common Cadre Personnel who had earlier not represented before the Committee under sub-clause (1) of clause 9 for a valid reason, and after considering it take a decision thereon as deemed fit.] [Inserted vide Haryana Notification dated 4.6.2001.].
