Section 3(5) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
(5)Subject to the: provisions contained in the notification No. 149/P-1/2000-24 dated 14 January , 2000 and the notifications No. 348/P-I/2001-24. dated 25 January, 2001, all obligations in respect of pension and other retirement benefits including provident fund, superannuation and Gratuity to the employees; who have retired from the services of the U.P Power Corporation Limited or rendered services before the collective date of transfer, shall be discharged by the Government of Uttar Pradesh or the Uttar Pradesh Power Sector Employees Trust as the case may be.
