Section 7(2)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

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State of Madhya Pradesh - Subsection

Section 7(2)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(a)On the Date of Transfer, notified by the State Government for transfer or the specific Undertakings under Rule 6, the personnel of the Board shall stand assigned to the services of the Genco, Transco, Discom-1, Discom-2 and Discom-3, as the case may be, on as is where is basis, namely, that they will continue to serve in the place where they are posted on the date of the transfer, till further orders of the State Government.

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State of Madhya Pradesh - Subsection

Section 7(2)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003