Section 5(5) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(5)The State Government hereby provides that the allocation of Personnel between HVPN and the Discoms as well as the transfer of the Personnel under the Transfer Scheme, shall be final :Provided that the Common Cadre Personnel may make representations, as provided in clause 9 of the Transfer Scheme, in relation to finalisation of absorption of the Common Cadre Personnel :Provided further that notwithstanding the finality of the allocation and transfer of the Personnel, HVPN, HPGC, Discom-I and Discom-II shall be entitled to give effect to the final decision taken by the Committee on the representations aforesaid, in terms of clause 9 of the Transfer Scheme.
