Section 3(2) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the Personnel and matters relating thereto including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and these shall be dealt with in the manner provided under rule 6 of this Scheme.
