Section 6(8) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(8)[(i) RVPN shall be responsible to ensure that the pension and gratuity trusts of the Board personnel as on 19th July 2000 are adequately funded to meet the pension and gratuity payments pertaining to the years of service rendered by the personnel of the Board including retired personnel in the Board as on 19th July 2000:(ii)In the event of any shortfall of funds with the trusts at any point of time relating to the period of services as on 19th July 2000, the State Government shall ensure availability of the required funds in the trusts subject to a maximum amount equivalent to Rs. 1,769 Crores determined as per actuarial valuation done for the purpose:(iii)The management of RVUN, RVPN and the Distribution Companies shall be responsible to ensure that the contribution to the Trusts relating to personnel related funds for the services after July 19, 2000, of their respective personnel is made as required from time to time.]
