Section 4(3) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(3)Subject to the provisions of the Act and these rules upon transfer of the Distribution Undertakings:(a)the Specified Personnel shall form a part of the relevant Distco in terms of these and shall be entitled to all the service benefits from the Appointed Date from such Distco; and(b)the status of the Specified Personnel as in the employment of Gridco, namely permanent, temporary, ad hoc, contractual or otherwise before the Appointed Date shall continue and the Specified Personnel shall not be entitled to claim any change in status by reason of the transfer in terms of these rules.
