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[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(14)(d) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(d)The personnel who are eligible for pensionary and other superannuation benefits as would be applicable or admissible to them if they had continued in the service under the Board shall be entitled to receive the entire benefits from the Transferee in the following manner unless otherwise specifically provided by the State Government
(i)the services rendered by the personnel for the Board up to the effective date and together with the service to be rendered by them under the Transferees after the effective date shall be taken into account for the purpose of grant of the pensionary and other retirement benefits;
(ii)the pensionary and other benefits shall be sanctioned ana paid by the Transferee;
(iii)the General Provident fund maintained by the Board shall be transferred to the funds to be established by the Transferee.