Section 6(9)(a) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

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State of Odisha - Subsection

Section 6(9)(a) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

(a)Subject to these rules, the Orissa Civil Service (Classification, Control and Appeal) Rules, 1962 (hereinafter called "CCA Rules") framed by the State Government and as modified from time to time and applicable to the personnel of the Board or State Government as the case may be, immediately before the effective date, shall mutatis mutandis be applicable to the such personnel transferred to the services of OHPC or Gridco. as the case may be until such time OHPC or Gridco. frame its own rule on the subject and the personnel so transferred shall be under the disciplinary control of OHPC or Gridco. as the case may be :

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State of Odisha - Subsection

Section 6(9)(a) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996