Section 4(8) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(8)The corpus for meeting Gridco's pension, gratuity and all other applicable terminal benefits obligations to the Personnel shall be apportioned among Gridco and the Distcos in proportion to their liabilities on this count. An actuary shall be appointed by Gridco to determine the assets of the funds to be transferred to the Distcos with reference to 31st March 99 and any shortfall in the funds allocated to any of the Distcos on this account as ascertained by an actuarial valuation made with reference to 31st March 99 shall be made good by Gridco. The liability to pay such terminal benefit to all Personnel who retire on or before the Appointed Date shall remain with Gridco.
