Section 14 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
14. Sharing of Certain Services [Sections 23 and 55]. - The respective undertakings transferred to HPGC, HVPN, Discom-I and Discom-II include certain facilities and/or personnel who provide certain services such as Medical Centres, Land Acquisition Services and Legal Services. Some of these services/facilities will be shared by the other entities and/or their respective personnel on the following basis :-
(1)A Medical Centre allocated to any one entity will continue, after the Effective Date, to provide services also to the personnel of the other entities stationed at the location of such Medical Centre. The costs and expenses of operating and maintaining such Medical Centres shall be shared by the respective entities on a pro-rata basis, with effect from the Effective Date.(2)The office of the Land Acquisition Officer (Ambala), the Legal Remembrancer and the Hindi Section, who have been allocated to HVPN, will be under the administrative control of HVPN and will continue, after the Effective Date, to provide services to the other entities. The costs and expenses of the aforesaid, including the salary of the Legal Remembrancer and his personal staff shall be shared equally between HPGC, HVPN, Discom-I and Discom-II, with effect from the Effective Date.(3)The Chief Engineer (Arbitration) allocated to and under the administrative control of Discom-II will continue, after the Effective Date, to provide services to other entities. The costs and expenses including salaries of the Chief Engineer (Arbitration) and his personal staff, will be shared equally by HVPN, Discom-I and Discom-II from the Effective Date.
