Section 6(19) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(19)The personnel transferred to the Transferees, shall be deemed to have entered into an agreement with the Transferee concerned to repay loans, advances and other sums due and perform obligations undertaken by them to the Board which remain outstanding as on the date of the transfer for the benefit of the Transferee in the same manner on the same terms and conditions as contained in the arrangement with the Board
