Section 6(14) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(14)(a)Except as otherwise specifically provided in respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, superannuation fund or any other special fund created or existing for the benefit of the personnel on the effective date, the Transferee shall stand substituted in place of the Board and all obligations in respect of such schemes and matters with effect from the effective date shall be of the Transferee.(b)All accumulations in the respective funds including the provident fund, gratuity and superannuation fund and including all Interest and other accruals of the respective personnel transferred to the Transferee on the effective date shall be transferred to the corresponding funds to be established or formed by the transferee.(c)All obligations in respect of payment of pensiion and other retirement benefits including provident fund, leave encashment, commutation of pension, medical facilities, superannuation and gratuity to the personnel who have retired from the services of the Board on or before the effective date shall be discharged by Transco until such obligations are appropriately assigned to Genco or other concerns.(d)The personnel who are eligible for pensionary and other superannuation benefits as would be applicable or admissible to them if they had continued in the service under the Board shall be entitled to receive the entire benefits from the Transferee in the following manner unless otherwise specifically provided by the State Government(i)the services rendered by the personnel for the Board up to the effective date and together with the service to be rendered by them under the Transferees after the effective date shall be taken into account for the purpose of grant of the pensionary and other retirement benefits;(ii)the pensionary and other benefits shall be sanctioned ana paid by the Transferee;(iii)the General Provident fund maintained by the Board shall be transferred to the funds to be established by the Transferee.Note :- In case, any portion of such pension funds of death cum- retirement gratuity fund, provident fund or any other retirement benefits is unfunded, the State Government shall be liable to make appropriate provisions for covering tile unfunded portion of such funds and benefits.(e)The Transco shall provide Genco the funds required by Genco to meet the obligations to pay to the personnel tile retirement benefits including pension deathcum-retirement gratuity fund, provident fund till Genco is in a position to make appropriate arrangements to meet such obligations. Genco shall be liable to repay the funds, advances and Transco shall be entitled to adjust the funds provided against other amounts becoming due from Transco to Genco.
