Section 10 in Rajasthan Power Sector Reforms Transfer Scheme 2000
10. The transfer of the personnel to be provisional in the first instance.
(1)All transfer of personnel from the Board to the RVUN, RVPN and the Distribution companies under rule 6 shall be provisional for a period of six months and after this period the transfer shall be treated as final, subject to any order passed by the State Government under the sub-rule (3).(2)The State Government shall, within fifteen days from the effective date of transfer, constitute a committee to receive representations from personnel. The committee shall consider representations so received based on the need of the transferees, suitability of personnel, organisational requirements and other relevant factors, keeping consistency with the overall objectives of the Act and make recommendations to the State Government.(3)(a)At any time within a period of six months from the effective date of transfer, the State Government may, by order to be notified, amend, vary, modify, or otherwise change the transfer of personnel to transferee, under sub-rule (2) of rule 6, as the State Government may consider appropriate. Upon such orders having been passed, the relevant Schedules shall stand amended accordingly.(b)The transfer and absorption of personnel to the transferee, in accordance with the amended Schedules, shall be final and shall be effective as if it has been made on the effective date of transfer.
