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[Cites 0, Cited by 0] [Section 6(10)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(10)(d) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

(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).