Section 7(15) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(15)Nothing contained in these Scheme Rules shall apply to personnel of the State Government or the Central Government or other organization on deputation to Board as on the date of the transfer but such personnel shall continue on deputation to the concerned transferee(s), to whose services they are assigned on as is where is basis or otherwise as per the orders of the State Government from time to time, issued in this behalf.
