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[Cites 0, Cited by 0] [Section 6(10)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(10)(f) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

(f)The personnel transferred to the service of OHPC or Gridco under these rules shall be deemed to have entered into an agreement with OHPC or Gridco or the respective nominated authority, as the case may be, to repay the loans, advance and other sums due or otherwise perform the obligations undertaken by him to the Board or the State Government which remain outstanding against him on the effective date, as per the original terms and conditions.