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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(7) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

(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.