Section 9 in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
9. Classification, Transfers provisional in the first instance.
[Sections 23, 25 and 55]. - (1) In exercise of (the powers under section 25 of the Act, the State Government hereby provides that the classification of Undertakings and personnel made under these rules shall be provisional for a period of 12 months from the effective date or till the relevant Undertaking transferred to Genco or Transco, as the case may be, is further transferred in terms of sub- section (5) of section 23 of the Act, whichever is earlier.(2)So long as the classification is provisional the State Government shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an undertaking and the personnel categorised in the Transferee's in such manner as the State Government may consider appropriate.(3)On the expiry of 12 months or further transfer or transfers as specified in sub-rule (1) the classification and transfers in terms of these rules shall be final and binding and the State Government shall cease to have and shall not exercise the power to make any amendment, variation, modification, addition, deletion or otherwise any changes in terms of sub-section (1) of section 25 of the Act or the provisions of these rules.(4)Nothing contained in these rules shall entitle the Transferees, the personnel or any other person to dispute the classifications or transfers only on the ground that they are provisional.(5)Notwithstanding the provisional nature of transfer or personnel to Genco or Transco, the personnel shall discharge the duties and functions as may be assigned to them from time to time by Genco or Transco, as the case may be, and Genco or Transco shall have the power to exercise all administrative and disciplinary control over such of the personnel assigned or transferred to it:
