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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5)(a) in Rajasthan Power Sector Reforms Transfer Scheme 2000

(a)that the terms and conditions of the services applicable to personnel on the effective date of transfer, shall not in anyway be less favourable than those applicable to them immediately before the said effective date of transfer. Accordingly the salary, allowances and other pecuniary benefits including terminal benefits applicable on the effective date of transfer shall be protected and shall not be adversely changed: