Section 7(10) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(10)The State Government shall notify appropriate arrangements in regard to the funding of the pension funds and other personnel related funds by the transferees to the extent they are not funded on the date of the transfer of the personnel from the Board including for the due payment of the amounts to personnel who retire after the date of the transfer, by the respective transferees to which these personnel are transferred and till such time such payments shall be duly made by the Board.
