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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

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

(6)Notwithstanding the provisional nature of transfer of personnel to OHPC or Gridco. for the said period of twelve months, the personnel shall discharge the duties and functions as may be assigned to them from time to time by OHPC or Gridco. as the case may be and OHPC or Gridco shall have the power to exercise all administrative and discipline control over such of the personnel transferred to them as applicable under Sub-rule 9(a).