Section 6(2) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(2)[ Subject to sub-rule (1), the personnel on the effective date of transfer shall stand transferred as under :-(a)The personnel classified in Schedule-G shall stand transferred to and permanently absorbed in RVUN;(b)The personnel classified in Schedule - H stand transferred to and permanently absorbed in RVPN;(c)The personnel classified in Schedule-I stand transferred to and permanently absorbed in Jaipur Discom;(d)The personnel classified in Schedule - J stand transferred to and permanently absorbed in Ajmer Discom:(e)The personnel classified in Schedule - K stand transferred to and permanently absorbed in Jodhpur Discom;Provided that the personnel specified in the notifications listed in Schedule - N, shall stand transferred to and permanently absorbed in RVUN, RVPN, Ajmer Discom, Jaipur Discom or Jodhpur Discom, as the case may be, as per the listed notifications.] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]
