Section 14 in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005
14. Absorption.
(1)A person on deputation with the Commission for atleast a period of one year on 31.12.2003 may be absorbed by the Commission, if found suitable on screening by a Committee, from the date of his deputation to the Commission, on the sanctioned post on which such person is working. In such a case those who are entitled to pensionary benefits on their retirement in the parent organisation, will continue to be entitled for pensionary benefits on their retirement from the Commission and those who are members of Contributory Provident Fund Scheme will continue as member of Contributory Provident Fund Scheme.(2)The service rendered by such person prior to absorption in the Commission in the parent Department/Organisation shall be counted as continuous service for all purposes, including terminal benefits, like pension, gratuity etc.(3)The essential qualification and experience for absorption in the Commission shall be as per Appendix-E.
