Section 9(5) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(5)[ The Secretary to the State Government, Power Department may, within a period of 30 days from the date of publication of this notification in the Official Gazette, receive a representation from any Common Cadre Personnel who had earlier not represented before the Committee under sub-clause (1) of clause 9 for a valid reason, and after considering it take a decision thereon as deemed fit.] [Inserted vide Haryana Notification dated 4.6.2001.].
