Section 24(2) in The Haryana Electricity Reform Act, 1997
(2)Upon such transfer scheme that personnel, shall hold office or service under Transo or generating company(ies), as the case may be, on terms and conditions that may be determined in accordance with the transfer scheme :Provided that such terms and conditions on the transfer shall not in any way be favourable than these which would have been applicable to them if there had been no such vesting.
