Section 3(4) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
(4)The transfer of personnel shall be further subject to the following conditions, namely :(a)that the terms and conditions of the services applicable to personnel on the effective date of transfer, shall not in any way be less favourable than those applicable to them immediately before the said effective date of transfer. Accordingly the salary, allowances and other pecuniary benefits including terminal benefits including terminal benefits applicable on the effective date of transfer shall be protected and shall not be adversely changed;(b)all benefits of service accrued before the said effective date of transfer shall be fully recognised and taken into account for all purposes including the payment of terminal benefits;(c)Subject to this scheme, the personnel transferred to and absorbed in the transmission companies shall cease to be in the service of the U P. Power Corporation Limited;(d)Subject to the Act and this scheme the transferred shall frame regulations governing the conditions of personnel transferred to the Transferee under this scheme and till (sic that) time the existing service Rules, Regulations of the U.P. Power Corporation Limited shall apply mutatis mutandis.
