Section 7(14) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(14)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 or otherwise perform obligations undertaken by them to the Board which remain outstanding as on the date of the transfer, on the same terms and conditions as contained in the arrangement with the Board.
