Section 8(h) in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
(h)Subject to the provisions of the Act and this Scheme, the Transferee shall be entitled to modify or frame new regulations governing the conditions of service of personnel transferred to the Transferee under this Scheme, but their rank, scale of pay, salary, allowances and other pecuniary benefits including pension, terminal benefits etc., after the appointed date shall not in any way be inferior to those applicable to them immediately before the said transfer.
