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State of Odisha - Act

The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

ODISHA
India

The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

Rule THE-ORISSA-ELECTRICITY-REFORM-TRANSFER-OF-UNDERTAKINGS-ASSETS-LIABILITIES-PROCEEDINGS-AND-PERSONNEL-SCHEME-RULES-1996 of 1996

Published on 4 June 1996
Commenced on 4 June 1996
[This is the version of this document from 4 June 1996.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996Published vide Notification S.R.O. No. 254/96S.R.O. No. 254/96. - In exercise of the powers conferred by section 55 and sections 23 and 24 of the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996), the State Government do hereby make the following transfer scheme rules for the purpose of providing and giving effect to the transfer of undertakings, assets, properties, liabilities, proceedings and personnel of the Orissa State Electricity Board and the transfer of undertakings, assets, properties, liabilities, proceedings and personnel of the State Government engaged in generation, transmission, distribution or supply of Electricity to Orissa Hydro Power Corporation Limited and Grid Corporation of Orissa Limited, namely :Chapter-I Preliminary

1. Short title and commencement.

(1)These rules may be called the Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996.

(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

(a)"Act" means the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996);

(b)"Board" means the Orissa State Electricity Board constituted under the Electricity (Supply) Act, 1948;

(c)"effective date" means the date of publication of these rules in the Orissa Gazette;

(d)"Undertakings" means a block or blocks of assets, liabilities and proceedings of whatevers nature presently owned by the Board or presently owned by the Government of Orissa, as the case may be, concerning the generation, transmission, distribution or supply of electricity;

(e)"Assets" include dams, dykes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated machinery, equipments, transmission and distribution lines with associated substations, distribution centres, cables, wires, accumulators plants, motors, metres, testing apparatus, computers communication and telecommunication equipments, land, building, offices, stores, plants, machinery, equipments, installations, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto, and other movable and immovable property, cash in hand, cash at bank, investments, book debts corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents, trade marks, designs, copyrights and other intellectual property rights and all other interest, rights and powers of every kind, nature and description whatsoever, privileges, liberties, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interests of whatever nature.

(f)"Liabilities" include all liabilities, debts, duties, obligations and other outgoings including statutory liabilities and Government levies of whatever nature including the contingent liabilities which may arise in respect of dealings before the effective date in respect of the specified Undertakings excluding the personnel and personnel related matters;

(g)"Proceedings" include all proceedings of whatever nature like suits, appeals complaints petitions, applications, conciliatory arbitration, whatever civil or criminal or otherwise;

(h)"Generation" means the production of electrical energy by Generation Undertakings;

(i)"Schedule" means the Schedules appended to these rules;

(j)"Transferee" means OHPC or Gridco, as the case may be, in whom the Undertakings are vested or to whom the personnel are transferred and;

(k)Words and expressions used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.

3. Transfer of Assets to the State.

(1)With effect from the date of publication of these rules, all the assets, liabilities and proceedings which the Board owns or possesses shall stand transferred to and vest in the State and in consideration thereof all loans, subventions and obligations of the Board towards the State shah stand extinguished and cancelled, which shall be the consideration in full and final settlement of all claims of the Board, whatsoever.

(2)Subject to the provisions of the Act and these rules, upon such transfer to the State under Sub-rule (1) and till further transfer to the Transferee under these rules and State Government shall be responsible for all contracts, deeds, schemes, bonds, agreements and other instruments of whatever nature to which the Board is a party, subsisting or having effect on the effective date as responsibilities, liabilities and obligations included in the transfer specified in Sub-rule (1) in the same manner as the Board was responsible, obligated or liable immediately before the effective date and these may be enforced fully and effectively as if, instead of the Board, the State had been a party thereto.

(3)Nothing in Sub-rules (1) or (2) shall apply to rights, responsibilities, liabilities and obligations, in respect of the personnel arid personnel related matters including statutory dues such as salary wages, gratuity pension, provident fund, remunerations and retirement benefits.

4. Classification of Assets into Undertakings.

(1)The State Government may classify the assets, liabilities and proceedings acquired by the State under Rule 3 as well as the assets, liabilities and proceedings relating to undertakings owned by the State Government, as the State Government may consider appropriate, into.

(a)Generation Undertakings; and

(b)Transmission and Distribution Undertakings;

Taking into consideration the relatedness, usability proximity and contiguity to the function pertaining to generation or transmission and distribution activities.

(2)Unless otherwise specifically provided for in these rules or under the order to be notified by the State Government for transfer of Undertakings, assets, liabilities and proceeding, the Generation Undertakings shall include the assets, Liabilities and proceedings as specified in Schedule 'A' and the transmission and distribution undertakings shall include the assets, liabilities and proceedings as specified in Schedule 'B'.

(3)The assets, liabilities and proceedings which are not classified under Sub-rule (1) and not specified under the Schedules mentioned in Sub-rule (2) shall be treated as residuary assets residuary liabilities and residuary proceedings, as the case may be.

(4)If the assets under Sub-rules (1) to (3) above are subject to security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof are to be classified in different Undertakings or as residuary Liabilities the State Government may provide for the apportionment of the Liabilities secured by such properties assets and rights between the different Undertakings and the residuary assets and upon such apportionment the security shall be applicable to the apportioned liability only.

5. Transfer of Undertakings by the State.

(1)The State Government may, from time to time by order to be notified in the Orissa Gazette transfer and vest the Undertakings classified together with such residuary assets, residuary liabilities and residuary proceedings in OHPC or Gridco ("the Transfer") based on the classification under Rule 4.

(2)Upon such transfer the Transferee shall be responsible for all contracts, deeds, schemes, bonds, agreements and other instruments of whatever nature to which the Board was a party, subsisting or having effect on the effective date in the same manner as the Board and the State were liable immediately before the effective date and the same shall be in force and effect against or in favour of the Transferee and may be enforced as fully and effectively as if, instead of the Board or the State Government the Transferee had been a party thereto.

(3)Subject to the provisions of the Act, the terms and conditions for the transfer of the undertakings or residuary assets, residuary liabilities and residuary proceedings shall be notified by the State Government and in consideration of the transfer to the Transferee as mentioned in Sub-rules (1) and (2) such terms and conditions may provide for cash consideration to the State Government or in lieu thereof cause to issue in favour of the State Government or any nominee of the State Government such shares securities, debentures stocks or any other instrument as the State Government may consider appropriate.

6. Transfer of Personnel.

(1)All personnel of the Board who are either in the employment of the Board or deputed to and have been working for the Board on the effective date, shall be subject to transfer as provided in these rules without any further act or thing to be done by the Board the State Government or the personnel as the case may be.

(2)Upon such transfer the personnel who are subject to the transfer, shall not assert or claim any as the case may be, benefit of service under the State Government or the Board except as provided in these rules.

(3)The State Government shall classify the personnel into different groups on so far as practicable having regard to the Classification of the undertakings residuary assets and residuary liabilities :Provided that the classification of personnel shall not be called into question on the ground that it is not consistent with the classification of the Undertakings and residuary asserts and residuary liabilities.

(4)Upon transfer the personnel shall form a part of the services of OHPC or Gridco, as the case may be in the post, scale of pay and seniority in accordance with Schedules C and D :Provided that the placement of the personnel in the post, scale of pay, seniority shall be subject to orders that may be passed by the Courts or Tribunal in the proceedings pending on the effective date.

(5)On the effective that the personnel of the Board shall stand transferred to OHPC or Gridco, as may be designated in accordance with the classification made by the State Government under Sub-rules (3) and (4) and the provisions of Schedule D.

(6)All personnel of the State Government working under the Board on deputation or assignment shall stand reverted to the services of the State Government on the effective date.

(7)All personnel who revert to the services of the State Government under Sub-rule (6) and other employees of the State Government assigned for the electricity generation, transmission, distribution and supply related work as provided in Schedule "C" shall stand deputed to the services of OHPC or the Gridco. on the effective date :Provided that they shall continue to retain their lien in the posts held by them under the State Government till permanent absorption in the Transferees.

(8)

(a)The transfer of personnel shall be subject to the condition that the terms and conditions of the services applicable to them on the effective date shall not in any way be less favourable to them than those applicable to them immediately before such date and all benefits of their respective services rendered before the effective date shall be recognised and taken into account while fixing the condition of services under the Transferee, except as otherwise provided under these rules.

(b)Subject to Sub-clause (a), the OHPC or Gridco, as the case may be, shall frame regulation governing the conditions of services of personnel so transferred under Sub-rules (5) and (7).

(9)

(a)Subject to these rules, the Orissa Civil Service (Classification, Control and Appeal) Rules, 1962 (hereinafter called "CCA Rules") framed by the State Government and as modified from time to time and applicable to the personnel of the Board or State Government as the case may be, immediately before the effective date, shall mutatis mutandis be applicable to the such personnel transferred to the services of OHPC or Gridco. as the case may be until such time OHPC or Gridco. frame its own rule on the subject and the personnel so transferred shall be under the disciplinary control of OHPC or Gridco. as the case may be :

Provided that in the matter of application of CCA Rules to the personnel under the service of OHPC or Gridco. any interpretation and/or clarifications issued by the Department of Energy, State Government, shall be final and binding :Provided further that until permanent absorption of the personnel of the State Government the Service rules applicable to them as Government Employees shall continue to apply.

(b)All proceedings including disciplinary proceedings pending against the personnel prior to the effective date or the proceedings to be instituted against the personnel for misconduct, lapses or other acts of commission or commission committed before the effective date, shall not lapse and shall be decided as the case may be after following the procedure, laid down in the CCA Rules as applicable under Sub-rule 9(a).

(10)

(a)Except as specifically provided otherwise herein in respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, superannuation fund or any other special fund created or existing for the benefit of the personnel on the effective date, the Transferee of the relevant personnel shall stand substituted for all purposes whatsoever and all the rights, powers and obligations of the Board or the State Government, as the case may be, in relation to any and all such matters shall become those of the transferee.

(b)All accumulations in the respective funds including the provident fund, gratuity and superannuation including all interests and other accruals of the respective personnel to be transferred to OHPC or Gridco. on the effective date shall be transferred to the corresponding funds to be established or formed by the OHPC or Gridco. as the case may be.

(c)All obligations in respect of payment of pension and other retirement benefits including provident fund, superannuation and gratuity to the employees who have retired from the services of the Board before the effective date shall be discharged by Gridco. until such obligations are appropriately assigned to OHPC and Gridco. and OHPC shall reimburse Gridco. for the expenditure incurred by Gridco. relating to such obligation assigned to OHPC,

(d)The personnel of the State Government transferred to OHPC or Gridco. ("the Transferee") who are eligible for pensionary and other superannuation benefits as would be applicable or admissible to them if they had continued in the service under the State Government, shall be entitled to receive the entire benefits from the Transferee in the following manner unless otherwise specifically provided by the State Government -

(i)The services rendered by them under the State Government up to the date of permanent absorption shall be taken into account for the purpose of grant of the pensionary and other retirement benefits together with the service to be rendered by them under the relevant Transferee after the said date.

(ii)The pensionary and other benefits will be sanctioned and paid by the relevant tranferee.

(iii)The respective liability in regard to the above shall be apportioned between the State Government and the transferee based on the length of service rendered by the personnel in each of the two organisations.

(iv)The State Government shall transfer from time to time the funds to OHPC or Gridco as the case may be, representing the share of the liability of the State Government in regard to the obligations mentioned under Sub-rule (iii).

[Provided that the personnel of the State Government permanently transferred to OHPC -or the GRIDCO, who are eligible for pensionary and other superannuation benefits, would be eligible for such benefits, it preferred, in terms of rule 43 of the Orissa Civil Services Pension Rule, 1992 as modified by Finance Department Resolution, dated the 4th June 1996.] [Inserted vide Orissa Gazette Extraordinary No. 414, dated 12.3.1999.]

(e)The period of the service of the personnel under the Board or Government, as the case may be, and under the Transferee shall be treated as continuous for the purpose of all service benefits.

(f)The personnel transferred to the service of OHPC or Gridco under these rules shall be deemed to have entered into an agreement with OHPC or Gridco or the respective nominated authority, as the case may be, to repay the loans, advance and other sums due or otherwise perform the obligations undertaken by him to the Board or the State Government which remain outstanding against him on the effective date, as per the original terms and conditions.

(11)Notwithstanding anything contained in these rules all personnel of the Central Government working under the Board or assigned for the electricity generation, transmission, distribution and supply related work of the Board shall stand reverted to their respective department in the Central Government.

7. Rights and obligations of third parties restricted.

- Upon the transfer being effected in accordance with the Act and these rules, the rights and obligations of ail persons shall be restricted to the Transferee to whom they are assigned to and notwithstanding anything to the contrary contained in any deed, documents, instruments agreements or arrangements which such person has with the Board or the State Government, as the case may be, he shall not claim any right or interest against the Board or State Government other than against the transferee.

8. Pending suits and proceedings.

- All proceedings of whatever nature by or against the Board or the State Government, as the case may be, pending on the effective date shall not abate or discontinue or otherwise in any way prejudicially be affected by reason of any transfer effected under these rules but the Proceedings may be continued, prosecuted and enforced by or against the State Government or after the transfer of the Undertakings, by or against the relevant Transferee to whom the same are assigned in accordance with these rules. Such Proceedings may be continued in the same manner and to the same extent as it would or might have been continued, prosecuted and enforced by or against the Board or State Government as, the case may be, if the transfers specified in these rules had not been made.

9. Classification, Transfers provisional in the first instance.

(1)The classification of Undertakings made under Rule 4 shall be provisional and unless otherwise directed by the State Government shall be final upon the expiry of 12 months from the date when the undertakings are transferred to OHPC or Gridco, as the case may be, in terms to these rules.

(2)So long as the classification is provisional the State Government shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an undertaking in such manner as the State Government may consider appropriate.

(3)All transfers and vesting specified in Rules 5, 6 and 7 shall be provisional and shall be final upon the expiry of 12 months from the effective date.

(4)At any time within a period of 12 months from the effective date, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change the terms and conditions of the transfer including items included in the transfer as well as personnel transferred and transfer such Assets, properties, Liabilities and personnel forming part of an undertaking on one Transferee to that of any other Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate.

(5)Nothing contained in this rule shall entitle the Transferees, the personnel or any other person to dispute the Classifications or Transfers on the basis that they are provisional.

(6)Notwithstanding the provisional nature of transfer of personnel to OHPC or Gridco. for the said period of twelve months, the personnel shall discharge the duties and functions as may be assigned to them from time to time by OHPC or Gridco. as the case may be and OHPC or Gridco shall have the power to exercise all administrative and discipline control over such of the personnel transferred to them as applicable under Sub-rule 9(a).

(7)Notwithstanding anything contained in these rules and before the transfer of personnel becomes final under Rule 9 (4), the Department of Energy, State Government shall invite the personnel of the State Government to send their willingness and preferences for permanent absorption in OHPC or Gridco, after notifying the service conditions and other packages. The permanent absorption shall be finalised, taking into account the preference furnished as well the ability and experience of the personnel, the number and nature of the vacancies, seniority and the necessity.

(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.

10. Decision of State Government final.

(1)If any doubt, dispute, difference or issue shall arise in regard to the transfers under these rules subject to the provisions of the Act, the State Government shall make such inquiries and hold such hearings as it considers appropriate to know the views of the affected parties and thereafter the decision made by the State Government shall be final and binding on all parties.

(2)The State Government shall have the power to remove difficulties arising in implementing the transfers under these rules.

A

[See Rule 4 (2)]Generation UndertakingUnless otherwise specified by the State Government the Generation Undertaking shall comprise of all Assets, Liabilities and Proceedings concerning Generation consisting of :I. Hydro Project installations - (a) Hirakud Power Station and 132 K.V. Switchyard with five generating units of 37.5 M.W. each and two generating units 24 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers, control and protection system, penstock and draft tube gates, overhead cranes, gantry cranes, tailrace channel and its structures up to Chiplima Power House stores, spare parts, consumables, raw materials, etc. and work in progress.

(b)Chiplima Power Station and 132 K.V. Switchyard with three generating units of 24 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers, control and protection system, penstock and draft-tube gates, overhead cranes, gantry cranes, stores, spare parts, consumables, raw materials, etc. and work in progress.

(c)Balimela Headrace channel, intake main tunnel and pressure tunnel, surge shaft, valve house, penstocks, tailrace channel, Balimela Power Station and 220 K.V. Switchyard with six generating units of 60 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers, control and protection system, butterfly and shut-off rotary valves, draft-tube gates, overhead cranes, gantry cranes, stores, spare parts, consumables, raw materials, etc. and work in progress.

(d)Rengali Power Station and 220 K.V. Switchyard with five generating units of 50 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers, control and protection system, penstock and draft-tube gates and gantry cranes, stores, spare parts, consumables, raw materials, etc. and work in progress.

(e)Upper Kolab Headrace channel intake, main and pressure Tunnel, surge shaft, valve house, Penstock, Tailrace channel, Upper Kolab Power Station and 220 KV Switchyard with four generating units of 80 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers, control and protection system, butterfly and shut-off rotary valves, draft-tube gates, overhead cranes, gantry cranes, stores, spare parts, consumables, raw materials, etc. and work in progress.

(f)Indravati Dam, Muran Dam, Kapur Dam, Podagarh Dam and Depletion Tunnel 4 Nos. left dykes, 4 Nos. right dykes, Bye-pass Tunnel, Energy Dissipation system, Main Tunnel Intake, Tunnel, Surge sheft, valve house, penstock, tailrace channel, Upper Indravati Power Station, 220 KV and 400 K.V. Switchyard with four generating units of 150 M.W. each along with all associated and related equipment including step-up transformers, step-down transformers, circuit breakers control and protection system, stores, spare parts, consumables, raw materials, etc. and work in progress.

(g)Potteru Power Station No. I & II with generating units of 3 MW each along with all associated and related equipments including step-up transformers, step-down transformers, circuit breakers control and protection system, headrace and tailrace channel, penstock and draft tube gate, overhead cranes, stores, spare parts, consumables, raw materials, etc. and work in progress.

(h)[ Orissa Share of Assets of Machkund Hydro Electric Project with generating plants and machineries and appurtenant structures shall be transferred to OHPC with effect from the 1st April, 1997] [Added vide O.G.E.No. 402, dated 31.3.1997.].

II. 11 KV & 132 KV Transmission Lines from Hirakud Power House No.1 (Burla) to Hirakud Power House No. 2 (Chiplima).III. Immovable Properties - Owned or controlled by the following Hydel Units -

1. S.E., Rengali H.E. Circle, Rengali Dam Site

2. C.E., (EL.) Upper Kolab Project and S.E., Upper Kolab H.E. Circle, Bariniput Jeypore

3. C.E., Hirakud Power System and S.E., Hirakud Generation Circle, Burla

4. S.E., Balimela Hydro Electric Circle, Balimela

5. U.I.P. Chargeable to Unit-I Dam and Dykes and Unit No. III Power House electrical and civil works.

and comprising of -

(a)land;

(b)Offices, Buildings, Roads, Culverts, etc.;

(c)Residential accommodations occupied by OHPC personnel;

(d)Guest House and Erectors Hostel.

6. Residential accommodation at Bhubaneswar occupied by personnel transferred to OHPC.

7. Land Building of the Office of EIC. Electricity-cum-Electrical Projects, Bhubaneswar.

IV. Other Properties - Other assets and moveable properties including plant and machinery, motor car, jeeps, trucks, cranes, trailors and other vehicles, furnitures, fixtures, air conditioner, computers, etc. to the extent they are utilised in, operated by or associated with the assets referred to under Clauses I, II and III above.V. Miscellaneous - 1. Contract, agreements, interest and arrangements to the extent they are associated with on related to generation activities or to the undertakings or assets referred to in Clauses I,II,III, and IV above.

2. Loans, secured and unsecured, to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

3. Cash and bank balance to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III, and IV above.

4. Provident fund, pension fund, gratuity fund and any other funds, to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

5. Sundry debtors to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

6. Current liabilities and provisions to the extent they are associated with or related to generation activities or to the undertakings or referred to in Clauses I, II, III, and IV above.

7. Contingent liabilities to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

8. Other liabilities to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

9. Proceedings to the extent they are associated with or related to generation activities or to the undertakings or assets referred to in Clauses i, II, III, and IV above.

VI. Such other assets, liabilities and proceedings or interest within one year from the effective date as the State Government may vest or transfer from those assigned to Gridco.

B

[See Rule 4 (2)]Transmission and Distribution UndertakingsAll assets, liabilities and proceedings of the Board other than those included in the Schedule A as generation undertakings or specified by the State Government as residuary assets, residuary liabilities and residuary proceedings under Rule 4 (2) and including but not limited to the following:-I. Transmission Assets - All transmission lines with towers of voltage 66KV, 220KV and 400KV on double circuit/single circuit/single circuit on double circuit towers with Grid Sub-stations of various capacities with all associated and related equipments, including step-down transformers, circuit breakers metering arrangements and other protective devices with power-line communication system, allied control rooms, lands, buildings, roads and other auxiliary assets spread over within and outside the territory of the State including such assets under construction and assets acquired, transferred or rights of which were vested with the Board by transfer, sale, lease or otherwise, but excluding such constructions or installations lawfully owned and operated by others.II. Distribution Assets - All 33 KV, 11 KV, LT (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines and underground cables) on different types of supports with various sizes of conductors and step up/ step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands, buildings, roads, diesel generating sets or other conventional and non-conventional generating units, service connections and installations inside consumer's premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixture and installations owned, by private persons or local authorities.III. General Assets/Liabilities - Special tools and equipments, material handling equipments, earth movers, bulldozers, concrete mixers, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipments, air conditioners refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, schools, dispensaries, testing laboratories and equipments, training centres, workshops, works in progress, machineries and equipments sent to repairs, scraps and obsoletes.IV. Other Assets - Other assets and movable properties including plant and machinery, motor car, jeeps, trucks, cranes, trailors and other vehicles, furnitures, fixture, air conditioner, computers etc. to the extent they are utilised in, operated by or associated with the assets referred to under Clauses I, II and III above shall also for a part of Transmission and Distribution ("T & D") Undertakings.V. Miscellaneous - 1. Contract, agreements, interest and arrangements to the extent they are associated with on related to T. & D. activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

2. Loans, secured and unsecured to the extent they are associated with or related to T. & D. activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

3. Cash and bank balance to the extent they are associated with or related to T. & D. activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

4. Provident Fund, Pension Fund, Gratuity Fund and any other Funds, to the extent they are associated with or related to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

5. Sundry debtors to the extent they are associated with or related to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

6. Current liabilities and provisions to the extent they are associated to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

7. Contingent liabilities to the extent they are associated with or related to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

8. Other Liabilities to the extent they are associated with or related to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III, and IV above.

9. Proceeding to the extent they are associated with or related to T. & D. activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

VI. The State Government may however transfer any of the above Assets, Liabilities, Proceedings, etc., within one year from the effective date as the State Government may consider appropriate from GRIDCO to O.H.P.C.

C

[See Rule 6 (4)]Classification of Employees of State Government Transferred on Deputation to OHPC/GRIDCo.I. Units of State Government which will stand transferred to OHPC Grid Co. on the date of transfer

Sl. No.	Name of the Units	Duties and Functions of the Units	Organisation to which transferred
(1)	(2)	(3)	(4)
1.	All officers and staff under E. I. C. excludingthe post of E. I. C.	Consists of Administration, Technical, FinanceWings, for Policy decisions and management of Hydro ElectricProjects under the control of the State Government.	[Office will be transferred to OHPC along withemployees excluding the EIC. and other fifteen employees. TheAccounts Officers under Finance Department and AssistantExecutive Engineer (Mech.) under Water Resources Departmentshall be on deputation to the OHPC] [Substituted vide O.G.E.No. 402, dated 31.3.1997.]
2.	C.E., Upper Kolab, Superintending Engineer,Upper Kolab Hydro Electric Circle along with four divisions,namely :-	Engaged in generation of Hydro Power.	[Doctors from Health and Family Welfare Department atUpper Kolab Project Hospital shall be on deputation to OHPC] [Added vide O.G.E.No. 402, dated 31.3.1997.]
	(a) Generation Division
	(b) Maintenance Division
	(c) Protection and Control Division
	AND
	(d) Potteru Electrical Division	Under construction for generation of HydroPower.	To OHPC along with all employees.
3.	Superintending Engineer, Rengali Hydro ElectricCircle along with three Divisions, namely :	Engaged in generation of Hydro Power.	To OHPC along with all employees.
	(a) Generation Division
	(b) Maintenance Division
	(c) Protection and Control Division
4.	Upper Indravati H.E. Project along with allCircles and Division Added vide O.G.E.No. 402, dated31.3.1997. [and other establishments].	Under Construction for generation of HydroPower.	(a) [ Office and staff of Chief Engineer (Ele.), UpperIndravati H.E.Project with Power Plant Division Nos. I, II, III,IV, V , Superintending Engineer (Elec.) Design and Safety withExecutive Engineers (Design I and II) and other Staff underDesign and safety wing will be transferred to the OHPC. [Substituted vide O.G.E.No. 402, dated 31.3.1997.](b) Office of the Project Administratoralongwith circles and Divisions will transferred to OHPC but theOfficers and employees of Water Resources Department, FinanceDepartment, Revenue and Excise Department, Health and FamilyWelfare Department and Education Department shall remain ondeputation to OHPC Employees under common seniority listmaintained by Water Resource Department for major multi-purposeprojects would remain on deputation to OHPC. All vacancies after1.4.1996 shall be filled up by OHPC.The following office alongwith their employeesshall be transferred to OHPC with effect from the 1st April,1996 :(I) Project Administrator, Upper IndravatiH.E.Project(a) Chief Engineer (Civil)(b) Chief Construction Engineer (Civil)(c) Chief Construction Engineer (Mech.)(d) S.E.(Civil) Power House Construction Circle(e) S.E.Earth Dam Circle(f) S.E.Quality Control Circle(g) S.E.Design Planning, Monitoring andCo-ordinationExecutive Engineers of-(i) Podagada Earth Dam Division(ii) Muran Dam Division(iii) Indravati Dev. Division(iv) Gate works Mech. Division(v) S. and M. Division, Khatiguda(vi) S. and M. Division Mukhiguda(vii) Quality Assurance Mech. Division,Mukhiguda(viii) Designs Executive Engineer(ix) Power House Division(x) Tail Race Division(xi) Head Race Division(xii) Q.C. Division, Khatiguda and Mukhiguda(II) Upper Indravati Hospital, Khatiguda,Mukhiguda and Muran(III)(a) F.A. andC.A.O. Upper IndravatiH.E.Project, Khatiguda(b) A.F.A. Mukhiguda(IV) (a) Upper Indravati High Schools,Khatiguda and Mukhiguda(b) U.P.Schools, Khatiguda and Mukhiguda,Deopalli, Muran and Kapur(V) R.R. Unit consisting of Project Director,Subordinate Offices, Staffs Resettlement and RehabilitationDivision, Khatiguda and A.F.A., Resettlement and RehabilitationUnit, Khatiguda;]
5.	Chief Engineer, Electrical Power Projects,Planning and Development.	Consists of Administration, Technical FinanceManagement and Survey investigation of Hydro and Thermal PowerProjects under the control of the State Government.	The Unit will be transferred to Grid Co. alongwith all the employees.
6.	S.E., HPI Circle, BBSR along with twoDivisions-	Engaged in Survey Investigation works of HydroPower Projects.	[The circles along with its two Divisionsshall be transferred to the State Government with effect fromthe 1st April, 1997] [Substituted vide O.G.E.No. 402, dated 31.3.1997.]
	(a) HPI Division No. I, Keonjhar.	Engaged in Survey Investigation works of HydroPower Projects.	The Unit will be transferred to Grid Coalongwith all the employees.
	(b) HPI Division No. II, Jeypore.	Engaged in Survey Investigation works of HydroPower Projects.	The Unit will be transferred to Grid Coalongwith all the employees.
	All officers and staff under SE., TPI[** *] [Deleted vide O.G.E.No. 402, dated 31.3.1997.]	Engaged in Survey Investigation works ofThermal Power Projects.	The Unit will be transferred to Grid Coalongwith all the employees excluding the SE.
	(a) TPI Division No. I, Cuttack	Engaged in Survey Investigation works ofThermal Power Projects.	The Unit will be transferred to Grid Coalongwith all the employees.
	(b) TPI Division No. II, Talcher Thermal,Talcher.	Engaged in Survey Investigation works ofThermal Power Projects.	The Unit will be transferred to Grid Coalongwith all the employees.
7. [ [Inserted vide O.G.E.No. 402, dated 31.3.1997.]	Machhkund Hydro Electric Project (Orissa Share)	Engaged in generation of Hydro Power	To OHPC Orissa share of the Unit]

N.B.: 1. Personnel of the State Government borne in the Electrical Engineering Cadre & Tele communication Cadre of the State and the Stipendary Engineers (Electrical/Tele-communication) working in the Board prior to the effective date shall be deputed from the State Government to Gridco or OHPC on their reversion to the State Government. They shall continue to work under the same Unit without prejudice to the acquisition of the units by the State Government and their consequent vesting in OHPC/ Gridco as the case may be.

2. Personnel of the State Government borne in the Civil Engineering Cadre under Water Resources Department or Works Department will be on deputation to OHPC/Gridco from the effective date till OHPC/Gridco makes its own recruitment for these posts.

II. Scale of Pay of EmployeesAll the employees of the Units are transferred as mentioned at (1) above hold the posts and scale of pay as indicated below. They are classified into Administration & Technical category.

(a)Administrative Classification

Sl. No.	Category	Designation of the post	Scale of Pay as on effective date
(1)	(2)	(3)	(4)
1.	...	Treasury Guard/Peon/Orderly/Contingent Khalasi/Sweeper/Watchman/Attendant/Helper/ Choukidar/Night Watchman-cum-Sweeper.	750-12-870-EB-14-940
2.	...	Daftary/Jamadar/Despatcher	775-12-871-EB-14-1,025
3.	...	Treasury Sarkar/Record Supplier/Dresser.	800-15-1,010-EB-20-1,150
4.	...	Jr. Asst./Diarist/Jr. Typist/Ferroprinter/Driver/Data EntryOperator/Jr. Clerk/Progress Clerk.	950-20-1,150-EB-25-1,500
5.	...	Tracer	975-25-1,150-EB-30-1,660
6.	...	Asst. Teacher/Matric C.T./ P.E.T. Trained.	1,080-30-1,440-EB-30-1,800
7.	...	Sr. Clerk/Jr. Steno/Sr. Typist/ Jr. Lab. Tech/Pharmacist.	1,200-30-1,560-EB-40-2,040
8.	...	Draftsman/Staff Nurse/Asst. Teacher I.A./I. Sc. C.T./Classical Teacher.	1,350-30-1,440-40-1,800-EB-50-2,200.
9.	...	Sr. Steno/Sr. Asst./Head Typist/Sr. Draftsman/Asst.Programmer/Asst. Teacher Tg.	1,400-40-1,800-EB-50-2,300
10	...	Jr. Accountant/Head Clerk/ Jr. Asst. Head Draftsman.	1,400-40-1,600-50-2,300-EB-60-2,600
11.	...	S.O. (Level-II)/Head Asst. D.A.O.-II	1,640-60-2,600-EB-75-2,900
12.	...	Headmaster	1,700-60-2,300-EB-75-3,200
13.	...	Personnel Assistant	1,800-60-2,400-EB-75-3,000
14.	...	S.O. (Level-II)/Office Superintendent	2,000-60-2,300-EB-75-3,200
15.	...	Establishment Officer/A.E. Accounts Officer	2,000-60-2,300-EB-75-3,200-100-3,500

(b)Technical Classification

Sl. No.	Category	Designation of the post	Scale of Pay as on effective date
(1)	(2)	(3)	(4)
1.	Unskilled	Mate, Helper/Helper Gr. I. Khalasi, Watchman,Mazdoor, Watchman, Attendant, I.B. Attendant, Sweeper	750-12-870-EB-14-940
2.	Semi-skilled (B)	Helper Grade-I, Rigger Cook Grade-III, Painter,time keeper, Mali.	775-12-871-EB-14-1,025
3.	Semi-skilled (A)	Mistry, Sarang, Store Asst, Meter Reader, Asst.Store Keeper, Work Sarkar, Time Keeper.	800-15-1,010-EB-20-1,150
4.	Skilled (C)	Carpenter, Electrician, Turbine Operator,Wireman, Operator Aux. Equipment, Fitter, Welder, FitterMechanic, Line man, Grade-III, Black-smith.	825-1,200
5.	Skilled (B)	Driver (L.V.), Jr. Store Keeper, Compressor,Driver, Time Keeper, Meter Reader-cum-Bill Asst.	950-20-1,150-EB-25-1,500
		Driver (H.V.), Lineman Gr. II, (Matric withIT), Welder Gr.-I Electrician Gr. II, Crane Operator,Black-smith (Matric with ITI), Mason, Wireman Gr. II, InstrumentMechanic, Crane Operator Gr.-III (Matric wit ITI), Fitter (ITI),Auto Electrician (Matric with (ITI), Switch Board Operator(Matric with ITI), Carpenter (Matric with ITI), Turner (Matricwith ITI), Mechanic Gr.-II) Matric with ITI),Fitter-cum-Operator, Fitter Mechanic Grade-II, Asst. StoreKeeper Surveyor.	975-25-1,150-EB-30-1,660
6.	Skilled (A)	Crane Operator, Lineman Gr.-I Electrician Gr.-IWelder Spl. Grade, Chargeman Gr.-I, Operator-cum-Fitter Gr.-I.	1,350-30-1,440-40-1,800-EB-50-2,220
7.	High Skilled (A)	Asst. Foreman, Crane Operator Gr. I, TraitorOperator, Foreman	1,400-40-1,800-E.B-50-2,300.

(c)NMR Category

Sl. No.	Designation of posts	Wage rate
(1)	(2)	(3)
1.	Foreman	Rs. 2,000 P.M. (Consolidated)
2.	Assistant Foreman	Rs. 1,500 P.M. (Consolidated)
3.	Electrician, Auto Electrician, Fitter, Welder, Driver, (LV),Mason, Crane Operator, Telephone Mechanic etc.	Rs. 40 per day
4.	Wireman, Lineman, Store Assistant, Timekeeper, Saranga, Meterreader, Bill Clerk, Rigger, Mate Clerk, Blacksmith, JPR, TeacherGr.-III, Technician-cum-Mechanic, Plumber, Laboratory Assistant,Telephone Operator, A/C Mechanic, Heavy Rigger, Headmason, Mason1st Class, Instrument Mechanic, Painter, Supervisor, etc.	Rs. 35 per day
5.	Skilled Rigger, Telephone Attendant, Lift Operator, SecurityGuard, Grinder, Clerk, etc.	Rs. 30 per day
6.	Mali, Gardner, Attendant, Khalasi, Helper, Cleaner, Watchman,Sweeper, Sweeper-cum-Cleaner, etc.	Rs. 25 per day
7.	High Skilled Mulia	Rs. 40 per day
8.	Semi-skilled Mulia	Rs. 30 per day
9.	Unskilled Mulia	Rs. 25 per day

(d)Scale of pay, designation of other employees are as under

Sl. No.	Designation of the post	Scale of pay as on effective date
(1)	(2)	(3)
1.	Engineer-in-Chief	5,100-150-5,700-200-6,500
2.	Chief Engineer	4,800-150-5,700-200-6,300
3.	(a) Superintending Engineer (Level-I)	3,700-125-4,700-150-5,000
	(d) Superintending Engineer (Level-II)	3,200-100-3,700-125-4,700
4.	Executive Engineer	2,800-100-3,600-EB-125-4,350
5.	Assistant Executive Engineer	2,200-75-2,600-EB-1,00-4,000
6.	Accountant Officer	2,200-75-2,600-EB-100-4,000
7.	Assistant Engineer	2,000-60-2,300-EB-75-3,200-100-3,500
8.	Junior Engineer	1,400-40-1,600-50-2,300-EB-2,600
9.	Stipendary Engineer	2,000-per month (Consolidated)
10.	Senior Technical Assistant	1,640-2,900
11.	Technical Assistant	1,600-2,600

III. Seniority

Serial No.	Delegation of the appointing authority	Power of appointment to the category/posts	Office maintaining gradation list	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Department of Energy	C.M.D. (O H PC). E.I.C., C.E., S.E., E.E.A.E.E..A.E.,(E.L.E.), Project Administrator, U.IHEP. Styp. Engrs.	Department of Energy
2.	(a) Department of Water Resources.	C.,E, S.E., E.E., A.E.E., A.E.C.C., E.E., AEE, A.E, (Civil &Mechanical cadre).	Department of Water Resources.	The Employees of Deptt. of W.R.engaged in Civil Constructionof UIHEP., will be on deputation to OHPC., till completion ofthe UIHEP.
	(b) E.I.C - Water Resources.	Jr. Engineer (Civil)	E.I.C. Water Resources.
[2-A. [Inserted vide O.G.E.No. 402, dated 31.3.1997.]	(a) E.I.C. Water Resources Deptt. of Water Resources	E.O./O.S./Sr. Asst./ Jr. Asst./Sr. Clerk/Jr. Clerk/Sr. Steno/Jr. Steno/Sr. Draftsman/ Draftsman/H.T./Sr. Gr. Typist/Jr.Gr.Typist/Pharmasist/ Lab.Tech./Tracer/ Head Master/Asst.Teacher and various other Class ill and Class IV categories ofemployees as per C.S.L. maintained byE.I.C. W.R.Deptt.	E.I.C. Water Resources Deptt. of Water Resources
	(b) Deptt. of Health and F.W.	C.O.M./M.O./Asst. Surgeon/Lady Asst. Surgeon/ Staff Nurse	Deptt. of Health and F.W. Director of Health
	(c) Deptt. of Revenue and Excise	Administrative Officer, O.A.S., Class I (Jr.) R.R.O./A.R.R.O. etc.	Deptt. of Revenue & Excise
	(d) Finance Deptt.	F.A. & C.A.O./ A.F.A. Accounts Officer	Finance Deptt. and]
3.	E.I.C. Electricity-cum-Electrical Projects, Orissa,Bhubaneswar.	(a) Junior Engineers, Initial post of Class III Class IVGrade of EIC office to be transferred to OHPC., (b) Promotionalpost of Head Office & field offices.	Office of the E.I.C., Electricity-cum-Electrical Projects,Bhubaneswar.
4.	E.I.C. Electricity	Personal Asst. S.O. Level-II, Sr. Steno, Sr. Asst., Sr.Typist, Jr. Grade Diarist/ Sr. Draftsman.	E.I.C. Electricity
5.	E.I.C., Electricity	Head Asst., First Asst. Head Clerk, Draftsman, Sr. Clerk, Sr.Steno (of field units under common project seniority list).	E.I.C. Electricity
6.	Project Administrator UIHE Project	Initial Class-III/ Class-IV grade of P.A. All posts underElectrical/ Irrigation Wing.	[Office of the Project Administrator, (UIHE Project) and inrespect of Class III and Class IV grade of Irrigation Wing theE.I.C. Water Resources] [Substituted vide O.G.E.No. 402, dated 31.3.1997.]	Project Administrator UIHEP is exercising over all controlover Electrical and Civil Wing of U.I. Project.
7.	C.E., Power Projects, Planning and Development.	Jr. Assistant Ferro-printer-Record Supplier, Zamadar, Tracer,Jr. Steno, Peon, Sweeper, Watchman, Despatcher.	C.E., PPP & D
8.	(a) Chief Engineers/ Superintending Engineers,Electrical, Civil & Mechanical.	(i) Initial posts of Cl. III. & Cl. IV grade ofrespective offices/projects	C.E./S.E.
	(b) Superintending Engineer, Electrical, Civil, &Mechanical.	Workcharged posts of S.E. respective Projects.	S.E.
9.	Finance Department	Accounts Officer	Finance Department
10.	C.E., Designs, Irrigation	Sr. Assistant (on deputation).	C.E., Designs Irrigation.
11.	C.E., Designs Irrigation.	Peons (on deputation)	C.E., PPP & D
12.	E.Es., incharge of Divisions.	Initial posts of Class-III and Class-IV of the respectiveoffices. NMR.	Executive Engineers of respective Division Offices.
13.	Superintending Engineer (Elect.).	Jr. Steno/Jr, Clerk, Treasury Sarkar/ Daftary/Peons/Sweeper/Watchman/ Driver (of field units under common projectseniority).	E.I.C. Electricity
B.	Workcharged posts
14.	Executive Engineer (Elect).	Surveyor/Driver (L.V.)/Assistant Storekeeper/ Work Sarkar/Time-Keeper/ Khalasi/Mazdoor/ Watchman	Executive Engineer (Elect,).
C.	NMRs.
15	Executive Engineer (Elect.)	High Skilled/Semi Skilled/Unskilled.	Executive Engineer (Elect.).

N.B. - Where there is transfer of State level cadre personnel of the State Government to OHPC and Gridco for final absorption, the gradation list of such of the personnel will be redrawn by OHPC and Gridco, as the case may be, maintaining the inter se seniority in the cadre of State Government prior to the date of transfer.Orissa Hydro-Power Corporation LimitedExisting positions of Engineering Officers in the Hydro Generation Circles and Engineer-in-Chief Electricity-cum-Electrical Projects Office

Sl. No.	Name of the position	Hirakud Generation Circle	Balimela H.E. Circle	Rengali H.E. Circle	Upper Kolab H.E. Circle	Upper Indravat H.E. Project	E.I.E.C.-cum-E.P. (O) BBSR,	O.S.E.B. Generation Wing	Total
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
1.	Chief Engineer	1	...	...	1	1	...	1	4
2.	Superintending Engineer	1	1	1	1	1	3	1	9
3.	Executive Engineer	3	3	5	7	3	9	5	35
4.	Assistant Executive Engineer	4	4	5	2	2	2	...	19
5.	Assistant Engineer	27	43	34	34	16	29	5	188
6.	Stipendary Engineer	13	33	19	12	...	...	...	77
7.	Junior Engineer	3	17	20	38	52	5	...	135
	TOTAL	52	101	84	95	75	48	12	467

D

[See Rule 6 (4)]I. Units of the Board which will stand transferred to OHPC or Gridco on the date of transfer

Sl. No.	Name of the Units	Duties and Functions of the Unit	Organisation to which transferred (Transferee)
(1)	(2)	(3)	(4)
1.	Headquarters Office	Consists of Administration, Technical andFinance Wings, Taken policy decisions, and supervises itsimplementation as per duties assigned to State Electricity Boardunder Section 18 of the Electricity (Supply) Act, 1948.	The employees employed in the Headquartersoffice of the Board will be transferred to Gridco or OHPC, asmay be notified by the Board.
2.	Chief Engineer (TP) including, Liasion Office,New Delhi.	Engaged in construction of EHT lines andassociated sub-stations.	The Unit will be transferred to Gridco alongwith all the employees.
3.	S.E., Electrical Circle, Bhubaneswar/ Cuttack/Berhumpur/ Balasore/ Balangir/ Burla/ Dhenkanal/ Jajpur Road/Rourkela/ Jeypore [G.M. Distribution Zone, Balasore]	Engaged in distribution, supply of electricityand collection of revenues.	The Units will be transferred to Gridco alongwith all the employees.
4.	EHT Construction Circle, Bhubaneswar/ Angul/Jeypore.	Engaged in construction of EHT lines andsub-stations.	The Units will be transferred to Gridco alongwith all the employees.
5.	EHT Maintenance Circle, Cuttack/ Burla/Berhampur/ Jajpur Road[G.M. Talcher Thermal Switch Yard] [Added vide O.G.E.No. 402, dated 31.3.1997.]	Engaged in maintenance of EHT lines andsub-stations.	The Units will be transferred to Gridco alongwith all the employees.
6.	Chief Engineer (Telecommunication), Bhubaneswar.	To construct and maintain TelecommunicationSystem in the Board like Load Despatch System. CarrierCommunication, Telemetering, etc.	The Units will be transferred to Gridcoalongwith all the employees.
7.	S.E., Telecommunication Circle, Bhubaneswar.
8.	Telecommunication Division. Bhubaneswar/Rourkela.	To construct and maintain TelecommunicationSystem in the Board like Load Despatch System, CarrierCommunication, Telemetering, etc.	The Units will be transferred to Gridcoalongwith all the employees.
9.	LD & TC Dn., BBSR/ Berhampur/ TalcherThermal.
10.	SE. Electrical Investigation CircleBhubaneswar.	Investigation of proposed electrical lines. S/Ss. for village electrification & preparation of Schemesfor RFC SP/ s. etc.	The Units will be transferred to Gridcoalongwith all the employees.
11.	Electrical Investigation Division, BBSR/Jeypore.
12.	S.E., Electrical Stores Circle, Bhubaneswar,including Liason Office, Calcutta.	To receive, store and issue materials tofields, to pass bills for payments, repair of damaged materialsand disposal of scrap materials.	The Units will be transferred to Gridcoalongwith all the employees.
13.	Electrical Stores Division, Cuttack/Berhampur/ Burla.
14.	S.E., Grid Operation Organisation, BBSR.	Engaged in Load Despatch.	The Units will be transferred to Gridcoalongwith all the employees.
15.	BCDD, Bhubaneswar/ BED, Bhubaneswar/ KED,Khurda/ PEd, Puri/ NED, Nayagarh/ BED, Balasore, CED, Balasore/BED, Bhadrak/ BED, Baripada/ RED. Rairangpur/ JRED, Jajpur Road/KED, Keonjhar/ AED, Anandpur/ BED, Berhampur/ GNED, Berhampur/PED, Phulbani/ PED, Paralkhemundi/ BNED, Bhanjnagar/ RED,Rajgangpur/ BED, Balangir/ TED, Titilagarh/ KWED, Bhawanipatna/SED, Sambalpur/ BED, Baragarh/ JED, Jharasuguda/ DED, Deogarh/CED, Cuttack/ CDD, Cuttack KED-I, Kendrapara/ KED-li,Marsaghai/ JED, Jagatsinghpur/ SED, Salipur/ DED, Dhenkanal/AED, Angul/ TED, Chainpal/ RED, Rourkela/ SED, Sundargarh/ JED,Jeypore/ RED, Rayagada/ NED, Nawarangpur[K.E.E.D.,Bhawanipatna and erstwhile ARESSL, Athagarh] [Added vide O.G.E.No. 402, dated 31.3.1997.]	Engaged in distribution and supply ofelectricity and collection of revenues.	The Units will be transferred to Gridcoalongwith all the employees.
16.	EHT Construction Division, Bhubaneswar/Balasore/ Angul/ Jharsuguda/ Berhampur/ Jeypore/Bhawanipatna.	Engaged in construction of EHT lines andsub-stations	The Units will be transferred to Gridcoalongwith all the employees.
17.	EHT Maintenance Division, Balasore/ Rengali/Jajpur Road/ Joda/ Rourkela/ Burla/ Balangir/ Bhubaneswar/Chourdwar/ Chainpal/ Berhampur/ Bhanjanagar/ Theruvali/Jayanagar.	Engaged in maintenance of EHT lines andsub-stations.	The Units will be transferred to Gridcoalongwith all the employees.
18.	E.&M.R. Division, Berhampur/ Seriguda atRayagada/ Rourkela/ Burla/ Bhubaneswar/ Jajpur Road.	Maintenance and testing of Electricalinstruments and Equipments.	The Units will be transferred to Gridcoalongwith all the employees.
19.	T.R.W. Division, Bhubaneswar.	This is a departmental transformer repair unitunder CE (SO).	The Units will be transferred to Gridcoalongwith all the employees.
20.	S.E., Civil Works Circle, Bhubaneswar.	Construction & Maintenance of the Boardbuildings, control rooms in EHTS/ S.	The Units will be transferred to Gridcoalongwith all the employees.
21.	Civil Works Division No. I, Bhubaneswar.
22.	Civil Works Division No. II, Burla.
23.	Zonal Internal Audit Officer Cuttack/Rourkela/ Berhampur/ Jeypore/ Balasore/ Bhubaneswar/Sambalpur.	Internal Auditing of Accounts of the BoardUnits.	The Units will be transferred to Gridcoalongwith all the employees.
24.	Chief Engineer, Hirakud Power System, Burla.	Renovation of Burla and Chiplima Power Station.	The Units will be transferred to OHPC alongwithall the employees.
25.	Power Plant Division No. I/ II, Burla.
26.	S.E., Hirakud Generation Circle, Burla.	Generation of Hydro Power	The Units will be transferred to OHPC alongwithall the employees.
27.	Electrical Operation Division Burla/ Chiplima.
28.	S.E., Balimela Hydro Elec. Circle Balimela,including Liason Office, Vizag,	Generation of Hydro Power	The Units will be transferred to OHPC alongwithall the employees.
29.	P & C. Divn., Balimela Generation Divn.,Balimela/ Maint. Divn., Balimela.

II. Scale of pay of employeesAll the employees of the Units transferred as mention at (I) above hold the posts and scale of pay as indicated below. They are classified into Administration and Technical Category :

(a)Administrative classification :

Sl. No.	Category	Designation of the post	Scale of pay as on effective date
(1)	(2)	(3)	(4)
1.	Unskilled	Watchman, Treasury Guard, Security Guard,Sweeper, Peon, Orderly Peon, Assistant Khansama, Kitchen Boy,Ward Attendant.	Rs. 860-22-1,058-26-1,240-30-1,540.
2.	Semiskilled 'B'	Chairman, Record Chaser, Dafadar, Daftrary,Record Supplier, Head Mali, Security Zamadar, Zamadar, TreasurySarkar, Head Sweeper, Attendant 'B', Dresser, Dhai, Mali (GuestHouse),[Helper, Gr. I-cum-Cook] [Substituted vide O.G.E.No. 402, dated 31.3.1997.], Khansama.	Rs. 930-26-1,086-30-1,296-35-1,611.
3.	Semiskilled 'A'	Attendant 'A', Khansama	Rs. 1,050-30-1,200-35-1,375-EB-40-1,735.
4.	Skilled 'B'	Nurse, R.I., Junior Store Keeper, Clerk 'B'Survey Inspector Street-light Inspector, Junior Grade Typist,Telephone Operator, L.D. Assistant, Bradma Operator, AssistantCaretaker (Guest House), Khansama.	Rs. 1,205-45-1,520-EB-50-1,920-EB-55-2,250.
5.	Skilled 'A'	Assistant Store Keeper, Clerk 'A' Stenographer,Grade III, Pharmacist, Technician, Staff Nurse.	Rs. 1,345-50-1,595-EB-55-1,980-EB-60-2,520.
6.	Highly Skilled 'B'	Head Clerk, Assistant, Gr. II, Circle UDC,Senior Typist, Junior Head Typist, Stenographer, Gr. II, JuniorAccountant, Assistant Accountant, 1st Assistant, Store Keeper'B' Manager (Guest House), Nursing Sister, Revenue Supervisor,Gr. II.	Rs. 1,390-60-1,810-EB-65-2,265-EB-70-2,685.
7.	Highly Skilled 'A'	Store Accountant, Accounts deck, Record Keeper,Librarian, Head Typist, Assistant, Gr. I, Store Keeper 'A',Accountant, Publicity Assistant, Stenographer, Gr. I.	Rs. 1,585-65-2,040-EB-70-2,600-EB-75-3,200.
8.	Supervisory 'B'	Head Assistant, Section Officer, S.O. (Senior),Legal Assistant, Care-taker, Superintendent (Issue Section),Personal Assistant, Junior Finance Manager, SeniorSuperintendent (Issue Section).	Rs. 1,755-75-2,205-EB-80-2,765-EB-85-3,615.
9.	Supervisory 'A'	Under-Secretary, Assistant Law Officer, PrivateSecretary, Assistant Finance Manager.	Rs. 2,000-80-2,480-EB-85-3,075-EB-100-3,775.

(b)Technical classification :

Sl. No.	Category	Designation of the post	Scale of pay as on effective date
(1)	(2)	(3)	(4)
1.	Unskilled	Helper, Watchman	Rs. 860-22-1,058-26-1,240-30-1,540.
2.	Semiskilled 'B'	Junior Artisan 'B'	Rs. 930-26-1,086-30-1,296-35-1,611.
3.	Semiskilled 'A'	Junior Artisan 'A' Amin	Rs. 1,050-30-1,200-35-1,375-EB-40-1,735.
4.	Skilled 'C'	Lineman 'C' Artisan 'C' Draughtsman 'C', Operator 'C'Surveyor. Work Sarkar.	Rs. 1,150-40-1,350-EB-45-1,665-EB-50-2,115.
5.	Skilled 'B'	Lineman 'B', Electrician 'B', Driver 'B.' Jointer 'B.',Artisan 'B' Operator 'B', Tester 'B' Draghtsman 'B'	Rs. 1,205-45-1,520-EB-50-1,920-EB- 55-2,250.
6.	Skilled 'A'	Lineman 'A', Chargeman 'A', Driver 'A', Tester 'A', Jointer'A', Artisan 'A', Technician 'A'[and electrician A, OperatorA] [Added vide O.G.E.No. 402, dated 31.3.1997.]	Rs. 1,345-50-1,595-EB-55-1,980-EB-60-2,520.
7.	Highly Skilled	Draughtsman 'A', Sr. 'B', Cable Jointer, Sr. Lineman 'B' Sr.Chargeman 'B', Sr. Operator 'B', Sr. Electrician 'B', Sr.Technician 'B'.	Rs. 1,390-60-1,810-EB-65-2,265-EB-70-2,685.
8.	Highly Skilled 'A'	Sr. Draughtsman, Boiler Operator, Sr. Technician 'A',Chemist, Sr. Operator 'A', Foreman.	Rs. 1,585-65-2,040-EB-70-2,600-E B-75-3,200.
9.	Supervisory 'C'	Supervisor, Foreman, Junior Engineer	Rs. 1,585-65-2,040-EB-70-2,600-EB-75-3,200.
10.	Supervisory 'B'	Head Draughtsman	Rs. 1,755-75-2,205-EB-80-2,765-EB-85-3,615.
11.	Supervisory 'A'	Drawing Superintendent	Rs. 2,000-80-2,480-EB-85-3,075-100-3,775.

(c)The scale of pay, designation of other officers as follows :

Sl. No.	Designation of the post	Scale of pay as on effective date 1.5.1989
(1)	(2)	(3)
1.	General Superintendent	Rs. 4,800-150-5,700-200-6,300
2.	General Manager	Rs. 4,500-150-5,700
3.	Deputy General Manager	Rs. 3,200-100-3,700-125-4,700
4.	Senior Finance Manager	Rs. 3,000-100-3,500-125-4,500
5.	Manager/Senior Finance Manager	Rs.2,800-100-3,600-EB-125-4,350
6.	Deputy Finance Manager	Rs.2,200-75-2,800-EB-100-4,000
7.	Deputy Secretary	Rs.2,200-75-2,800-EB-100-4,000
8.	Law Officer, PRO, Medical Officer	Rs.2,220-75-2,800-EB-100-4,000
9.	Assistant Manager	Rs. 2,000-60-2,300-EB-75-3,200-100-3,500.

Note - Posts such as case General Superintendent, General Manager, Dy. General Manager, Manager and Assistant Manager relate erstwhile TTPS Cadre.

(d)N. M. R. :

Sl. No.	Period of service	Category	Wages
(1)	(2)	(3)	(4)
1.	Less than 7 years	Unskilled	Rs. 25 per day
2.	More than 7 years and less than 10 years	Unskilled	Rs. 27.50 per day
3.	More than 10 years	Semiskilled	Rs. 30 per day
	OR
	In possession of Trade Certificate issued by the Elec.Licencing Board and doing the Semi-skilled work.
4.	In possession of I.T.I Certificate in Electrician, WiremanTrade.	Skilled	Rs. 35 per day
	OR
	Discharging duties as Fitter, Turner, Carpenter, Mason,Welder or Stone Cutter.

(e) C.L.R.

Rs. 25 per day

III. Seniority

Sl. No.	Delegation of the appointing authorities	Power of appointment to the category/post	Office maintaining gradation list	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Chairman	Dy. Secretary, Sr. F.M., Dy. F. M., Asst. F.M.,Jr. F.M., Under-Secy., S.O. (Sr.) S.O. Law Officer, Asst. LawOfficer, Legal Asst. P.R.O., A.P.R.O., Manager (P. & I.R.),Estt. Officer, Doctor, Drawing Supdt, Pr. Secretary,[G.M.,D.G.M., Asst. Manager] [Added vide O.G.E.No. 402, dated 31.3.1997.]	O.S.E.B. Hqrs. Office.	Where there is allotment of employees betweenO.H.P.C. and Gridco. the gradation list of such of the employeeswill be redrawn by O.H.P.C. and Gridco. maintaining theinter seseniority as per the gradation list maintained by the Boardbefore the date of transfer.
2.	F.A. & C.A.O.	Accountant (Highly skilled 'A') Jr. Accountant(Highly Skilled 'B').	Ditto	Ditto
3.	C.E. (T.D.C.)	Supervisory 'B', Supervisory 'C' Highly skilled'A'[Skilled A, Highly skilled B] [Inserted vide O.G.E.No. 402, dated 31.3.1997.]in Tech. Classification andSupervisory 'B' in Administrative classification.	Ditto	Ditto
4.	Secretary	Supervisory 'B' Highly Skilled 'A', HighlySkilled 'B', Skilled 'A', Skilled 'B' Semi-skilled 'B',Unskilled in Administration classification.	OSEB Hqrs. Office	Where there is allotment of employees betweenO.H.P.C. and Gridco the gradation list of such of the employeeswill be redrawn by O.H.P.C. and Gridco. maintaining theinter seseniority as per the gradation list maintained by Board beforethe date of transfer.
5.	C. E. (T. P.) C.E. (HPS), Burla	Unskilled, Semiskilled 'B' Semi-skilled 'B'Highly Skilled 'A' Supervisory 'B' categories both inAdministration and Technical classification.	C.E. (T.P.), C.E. (HPS), Burla.	Ditto
6.	Superintending Engineer	Skilled 'A' and Highly Skilled 'B' underTechnical classification and Unskilled Semi-skilled 'B' Skilled[Semi skilled A] [Inserted vide O.G.E.No. 402, dated 31.3.1997.]'B' Skilled 'A' Highly Skilled 'B' underAdministration classification.	Circle Office	Ditto
7.	Executive Engineer.	Unskilled semi Skilled 'B' Semi-skilled 'A'Skilled 'C' Skilled 'B' categories under Technicalclassification and Un-skilled and Semi-skilled 'B' underAdministration classification and NM Rs., CLRs.	Executive Engineer Office.	Ditto

Explanation - Employees referred in the Schedule shall mean all officers, employees, workmen, NMRs. CLRs. employed by the Board prior to the date of transfer.

[No. 5200-R.R.-I-II/96]By order of theGovernorA.R. NANDAPrincipal Secretary to Government

NotificationsGovernment of OrissaDepartment of EnergyThe 1st April 1996S.R.O. No. 255/96. - In exercise of the powers conferred by Sub-section (3) of Section 23 of the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996) the State Government do hereby specify that the rights and powers exercised by the Orissa State Electricity Board under the provisions of Section 22, 28, 29, 31, 32, 42, 53 (2), 73 and 74 of the Electricity (Supply) Act, 1948 (54 of 1948) shall be exercisable by the Gridco or OHPC, as the case may be for the purpose of discharging the functions and duties with which it is charged.

[No. 5202-R/R-23/96]By order of theGovernorA.R. NANDAPrincipal Secretary to Government

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