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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(3)The personnel shall stand classified as under
(a)the personnel related to generation 'Undertakings as detailed in Schedule C;
(b)the personnel related to transmission and distribution undertakings as specified in Schedule
(c)common cadre engineers and officers as specified in Schedule E.
Explanation - Common cadre engineers and officers comprise those personnel who are or have been subject to posting in both Generation and Transmission and Distribution undertakings of the Board under the relevant service regulations and whose services in the Board on the effective date were not segregated exclusively either for generation or for transmission and distribution as in the case of personnel specified in Schedules C and D.
(d)The personnel of other common services including head office personnel as specified in Schedule F comprising those rendering services commonly for generation and transmission and distribution undertakings and whose services in the Board as on the effective date are not exclusively related to generation or to transmission and distribution as in the case of personnel specified in Schedules C and D.