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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(6)(a) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(a)The personnel classified in Schedules E and F shall be assigned to the services of Genco or Transco or Genco and Transco on as is where is basis, namely, that they will serve in the place where they are posted on the effective date subject to the following :
(i)The assignment shall be on a provisional a basis till they are absorbed in the services of Genco or Transco in accordance with the provisions of these rules;
(ii)Transco shall be the controlling employer in the case of all such personnel specified in Schedules E and F till they are absorbed in the services of Genco or Transco in terms of these rules,