Section 9(3) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(3)If any such Personnel is dissatisfied with the decision of the Committee, he may, not later than 30 days of the communication by the Committee of its decision under sub-clause (1) above, make a representation to the Secretary to the State Government, Power Department. The Secretary to the State Government, Power Department will receive, consider, take a decision on the representation and communicate the same to the concerned person, within a reasonable time and this decision shall be final and binding on all persons.
