Section 15(1) in Karnataka Electricity Reform Act, 1999
(1)The State Government may provide in a transfer scheme framed under section 14 for the transfer of the personnel from the Board to the KPTC or to the generating company or companies or from the KPTC to further transferee, as the case may be, on the vesting of properties, rights and liabilities in the KPTC or further transferee as provided under Section 14 and such transfers shall be effective in the same manner as in the case of transfers under section 14.Explanation. - For the purposes of this section and section 16, the term "personnel" shall mean all persons who, on the effective date of the transfer, are the employees of the Board or the KPTC, as the case may be.
