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[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(14)(c) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(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.