Section 3(3) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(3)Nothing in Sub-rules (1) or (2) shall apply to rights, responsibilities, liabilities and obligations, in respect of the personnel arid personnel related matters including statutory dues such as salary wages, gratuity pension, provident fund, remunerations and retirement benefits.
