Section 28 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
28. Savings.
- Notwithstanding anything contained in these regulations,-(1)The conditions of service of persons who have been appointed to posts in the cadres of the Service, on foreign service, from the State Government or on deputation from elsewhere shall be governed by such terms and conditions as may have been or may be settled between the Board and the State Government or other appointing authorities until they are absorbed in the service of the Board :Provided that the conditions of service of such persons as are absorbed under the Board shall be governed by the regulations of the Board, which will not be less favourable than those applicable to them immediately prior to their absorption in the Board's service;(2)The conditions of service of persons of the Electricity Supply Undertakings which have been taken over or may, in future, be taken over by the Board who may be holding or who may hold posts in the cadres of the service or posts declared in addition to the cadres of the service shall be governed by the Board's standard terms and conditions of Service if they have been taken over by the Board on such terms and conditions or by the ex-licensees terms and conditions if they have been taken over on such terms, as the case may be, unless they are given option and they opt to be governed by such rules and regulations as may be promulgated by the Board hereafter in this behalf.
