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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(6) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(6)Subject to the provisions of the Act and the Transfer Scheme :
(i)A Transferee may frame regulations governing the conditions of service of Personnel in its service, which may include provisions to improve productivity, operational efficiency, safety, economic use of resources, technology and work processes;
(ii)Till the finalization of service rules and regulations by the Transferee, the service rules and regulations applicable to the Personnel immediately before the Effective Date shall be applicable to the Personnel as if the same have been framed by the Transferee.