Section 14(3) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(3)The Chief Engineer (Arbitration) allocated to and under the administrative control of Discom-II will continue, after the Effective Date, to provide services to other entities. The costs and expenses including salaries of the Chief Engineer (Arbitration) and his personal staff, will be shared equally by HVPN, Discom-I and Discom-II from the Effective Date.
