Section 6 in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
6. Transfer of Property to the State.
(a)In accordance with the Section 131 (1) of the Act, on and from the appointed date As corrected by Corrigendum Notification No. F 1-8/2008/13/1 dated the 30th December, 2008. published in Chhattisgarh Rajpatra (Asadharan) dated 30-12-2008 Page 800. [01 January, 2009) the properties and all interests, rights, liabilities and proceedings of the Board as specified in Schedules 'A' to 'E' shall stand transferred to and vested in the State Government for the purposes of further transfers under this Scheme.(b)Nothing in sub-Rule 5 (a) shall apply to rights, responsibilities, liabilities anil obligations in respect of the personnel and personnel related matters including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation terminal and retirement benefits and the same shall be dealt in the manner provided under Rule 7 of this Scheme.
