Section 10(2) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
(2)On the vesting of the Power Station in the Corporation under section 5, the Corporation shall, save as otherwise provided, absorb the employees of the Board working in the Power Station, in the following manner: -(a)Subject to the provisions of clauses (b) and (c) of this sub-section and sub-sections (3) and (4), all the employees on the regular rolls of the Power Station shall be absorbed in the services of the Corporation who may, with a view to achieving better productivity and efficiency, redeploy them in Talcher Super Thermal Power Project or in any other Project or Power Station belonging to them and such employees absorbed in the services of the Corporation shall be governed by the Rules and Regulations of the Corporation in force from time to time.(b)Officers in the rank of Executive Engineer and above, whatever designation they hold, shall be retained by the Board for deployment in other activities of the Board or the State Government.(c)Officers in the rank of Assistant Engineer, whatever designation they hold, shall be kept on deputation with the Corporation, and their absorption in the Corporation or repatriation to the Board or the State Government shall be regulated in the following manner: -(i)Twenty-five percentum of them shall be absorbed, in order of their suitability as may be determined by the Corporation, during the first year of vesting of the Power Station in the Corporation;(ii)Twenty-five percentum of them shall be repatriated to the Board during the first year of such vesting for redeployment in the Board or under the State Government departments;(iii)Further twenty-five percentum of them shall be absorbed in order of their suitability as may be determined by the Corporation, during the second and third years of such vesting (that is 15% in second year and 10% in the third year);(iv)The remaining twenty-five percentum of the officers hall be repatriated to the Board during the second and third years of such vesting for redeployment to the Board of under the State Government Departments.
