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

State of Haryana - Subsection

Section 6(8) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(8)The personnel specified in Schedules E and F shall form part of a common cadre for the purposes of promotion and other matters concerning their services till the finalisation and issue of the orders for transfer to Genco or Transco in terms of sub-rule (6) above.