Section 24 in The M.P. Vidyut Sudhar Adhiniyam, 2000
24. Provisions relating to personnel.
(1)The State Government may provide for the transfer of the personnel of Board to the First or Second Transferee, as the case may be, on the vesting of properties, rights and liabilities in the said Transferee, as a part of the undertaking transferred under Section 23 and such transfers shall be effective in the like manner as in the case of transfers under Section 23.(2)Upon such transfers the personnel, shall hold office or service under the First or Second Transferee, as the case may be, on terms and conditions that may be determined in the transfer scheme subject to the following, namely :-(a)that the terms and conditions of the service applicable to them in the First or Second Transferee shall not in any way be less favourable than or inferior to those applicable to them immediately before the transfer;(b)that the personnel shall have continuity of service in all respects; and(c)that all benefits of service accrued before the transfer shall be recognised and taken into account for all purposes including the payment of any and all terminal benefits.(3)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (No. 14 of 1947) or any other law as is applicable and except for the provisions made in this Act, the transfer of the employment of the personnel in terms of the provisions of this part shall not entitle such employees to any compensation or damage under this Act, or any other Central or State law or under the general law, save as provided in the transfer scheme.Explanation. - For the purposes of this part and the Transfer Scheme, the term "Personnel" shall mean and include all persons who on the effective date are the employees of the Board, by whatever name called.
