Section 8(3) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(3)Currently, there are several Personnel who have been deputed to other organisations such as Bhakra Beas Management Board (hereinafter referred to as "Deputees"). The Deputees shall be dealt with in the manner specified below -(a)On the Effective Date, the Deputees shall be deemed to be a constituent of the HVPN undertaking and shall accordingly, be employees of HVPN.(b)No later than 45 days from the Effective Date, the Committee, as defined in clause 9 below, shall determine the parent cadres of each of the Deputees, as one of HPGC, HVPN or one of the Discoms.(c)Upon determination of the parent cadres by the Committee as aforesaid, the Committee shall notify each of the Deputes of their decision and upon such notification, the Deputees shall stand allocated to either HPGC, HVPN or one of the Discoms in terms of the decision of the Committee. Thereafter, as and when the Deputees are reverted to their parent cadres, they shall return to and be retained by HVPN, or the Discoms, as the case may be, in accordance with the decision of the Committee.(d)In the event the Deputees or any of them are reverted to their parent cadres at any time before the notification of the decision of the Committee as aforesaid, the concerned Deputee(s) shall revert, in the first instance, to HVPN. Upon the notification of the decision of the Committee as aforesaid, the Deputee(s) shall stand allocated and shall be retained in HVPN or transferred to HPGC or one of the Discoms, as the case may be, in terms of the decision of the Committee.
