Section 8(9) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(9)Subject to the provisions of the Act and the Transfer Scheme, upon transfer of the Distribution Undertakings :(a)The Personnel shall be employees of the relevant Transferee Discom in terms of the Transfer Scheme and shall be entitled to all the service benefits of such Transferee, from the Effective Date; and(b)The status of employment of the Personnel prior to the Effective Date, namely whether permanent, temporary, ad-hoc, contractual or otherwise, shall continue and the Personnel shall not be entitled to claim any change in status by reason of the transfer in terms of the Transfer Scheme.
