Section 9(8) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(8)Notwithstanding anything contained in these rules it is hereby certified that the personnel of the State Government while on deputation to the OHPC or Gridco. under Sub-rule (7) of Rule 6 shall be governed by the rules applicable to them before such deputation and such personnel shall be deemed to have been transferred to OHPC or the Gridco as the case may be on the date of permanent absorption which shall be the effective date of transfer of such personnel for the purpose of these rules.
