Section 6(12) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(12)Subject to the provisions of the Act and these rules, the Transferee may frame regulation governing the conditions of services of personnel transferred to the Transferee, and till the finalisation of service regulations by the Transferee, the service rules and regulations applicable to the personnel immediately before the effective date shall be applicable to the personnel transferred as if the same have been framed by the Transferee.
