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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(7) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(7)Upon the finalisation and issue of orders in terms of above rules, the personal specified in Schedules E and F shall stand absorbed in the services of the Transferee concerned, in the post, scale of pay and seniority in accordance with the order passede.