Section 7(4) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(4)The State Government shall in consultation with the Genco, Transco, Discoms and the Board finalise the transfer to and permanent absorption of the Personnel in a Transferee taking into account the suitability, ability and experience of the personnel, number and nature of the vacancies and other relevant factors and issue appropriate orders, as it may think fit for such permanent absorption within the provisional period mentioned in Rule 10.
