Section 6(3) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(3)The State Government shall classify the personnel into different groups on so far as practicable having regard to the Classification of the undertakings residuary assets and residuary liabilities :Provided that the classification of personnel shall not be called into question on the ground that it is not consistent with the classification of the Undertakings and residuary asserts and residuary liabilities.
