Section 4(2) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(2)Nothing in sub-clause (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the personnel and personnel related matters including-the statutory dues such as salary, wages, gratuity, pension, provident fund, compensation, terminal and retirement benefits and the same shall be dealt in the manner provided in clause 6 of this Scheme.
