Section 9(1A) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(1A)[ The period of limitation for making representation to the Committee seeking change in assignment of their services from one entity to other in between, HVPN, UHBVN and DHBVN in respect of the incumbent in the cadres of services as mentioned in rule 2(1)(d)(i) to (xviii) above shall be 30 days from the date of publication of these rules in the Official Gazette.] [Inserted vide Haryana Notification dated 4.6.2001.].
