Section 28 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
28. Extension of the application of Government Rules, Regulations etc.
- These regulations may be amended by the Commission from time to time to incorporate rules, regulations, orders and instructions issued by the State Government from time to time in the following matters. No consultation would be required for incorporating provisions contained in the State Government Provisions.(a)Medical fitness(b)Leave(c)Medical Facilities(d)Local allowances such as Children Education Allowance, Tuition fee, Washing Allowance(e)Joining Time and Joining Time Pay(f)Loans and Advances(g)Payments of leave salary and pension contribution in respect of employees appointed on deputation in the Commission on Foreign Service terms(h)Conduct, discipline, suspension, appeal and review(i)Deputation of employees of the Commission to other organisations in India and abroad(j)Re-employment on contract beyond superannuation or retirement(k)Termination of service(l)Resignation(m)Citizenship of India as a condition of eligibility for appointment(n)Hours of duty and holidays(o)Travelling allowance.
