Section 6(15) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(15)The personnel transferred to Genco or Transco, as the case may be, shall be deemed to have entered into an agreement with Genco or Transco or their respective nominated authorities, as the case may be, to repay the loans, advances and other sums due or otherwise perform the obligations undertaken by him to the Board which remain outstanding against him on the effective date, as per the original terms and conditions.
