Section 14(1) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(1)A Medical Centre allocated to any one entity will continue, after the Effective Date, to provide services also to the personnel of the other entities stationed at the location of such Medical Centre. The costs and expenses of operating and maintaining such Medical Centres shall be shared by the respective entities on a pro-rata basis, with effect from the Effective Date.
