Section 4(1) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(1)The transfer of Specified Personnel from Gridco to the respective Distco shall be subject to the following, namely :(a)that the terms and conditions of the service applicable to them on the Appointed Date shall not in any way be less favourable than or inferior to those applicable to them immediately before the Appointed Date;(b)the Specified Personnel shall have continuity of service in all respects provided, however, that those Specified Personnel who opt for the pension scheme in accordance with Rule 43 of O.C.S. (Pension Rules) 1992 as amended by Government of Orissa, Finance Department Resolution Pen 41/96-25926/F dated 4th June 1996 shall have continuity of service in all respects except for pension rights where the continuity of service shall be calculated from 1st April 1997 only;(c)subject to clause (b) above, all benefits of service accrued before the Appointed Date shall be fully recognised and taken into account for ail purposes including the payment of any and all terminal benefits; and(d)any orders that may be passed by the Courts in proceedings pending on the Appointed Date in regard to seniority or other matters concerning the service conditions of the Specified Personnel.
