Section 3(2) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations, in respect of the personnel and personnel related matters including statutory dues to personnel such as salary, wages, gratuity, pension, provident fund, remuneration and retirement benefits, in respect whereof others specific provisions have been made in these rules.
