Section 7(8) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(8)Subject to the provisions of the Act and these Scheme Rules, the transferee shall be entitled to modify or frame new regulations governing the conditions of service of personnel transferred to the transferee under these Scheme Rules, but their rank, scale of pay, salary, allowances and other pecuniary benefits including terminal benefits etc. after the effective date of transfer shall not in any way be inferior to those applicable to them immediately before the transfer.
