Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(10) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010

(10)The Chairman of TNEB Limited shall, in consultation with Tangedco and Tantransco constitute Grievance Handling Committees separately for officers(Class-I and II) and other employees(Class III and IV) to
(a)receive representations from the Personnel who may raise grievances in regard to their transfer and absorption in a Transferee; and
(b)to make recommendation on such transfer and absorption, within such time as the State Government may specify for the purpose. The said Committees will be formed at TNEB Limited with senior officers and representatives from Tantransco and Tangedco.