Section 8(8) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(8)HVPN's and Transferee's role with respect to employment related Liabilities of the Personnel shall be as under :-(a)Except as may be specifically provided to the contrary herein, HVPN shall remain liable for all payments and other obligations in respect of all Personnel related Liabilities, whether statutory or under the terms and conditions of service and/or service rules and regulations applicable to the Personnel, including but not limited to provident fund (including contributions of the Personnel and/or where applicable, any employer contribution), pension and other superannuation and/or terminal benefits, accrued for and/or attributable to the entire period of service of the Personnel with HVPN and/or the Board prior to the Effective Date.(b)The Transferee shall be liable for payments and other obligations in respect of pension and other superannuation and/or terminal benefits, accrued for and/or attributable to the entire period of service of the Personnel with the Transferee commencing from the Effective Date. The Transferee shall deposit in an appropriate provident fund the provident fund contributions of the Personnel for the period commencing from the Effective Date.(c)All accumulations in the respective funds including the provident fund, gratuity and superannuation fund, including all interest and other accruals with respect to the Personnel transferred to the services of the Transferee in respect of the period of service upon the Effective Date, shall be retained or deposited by HVPN in appropriate funds.(d)All obligations in respect of payment of pension 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 HVPN and/or the Board on or prior to the Effective Date, shall be discharged by HVPN and neither Transferee shall have any obligation with respect to such retired personnel.
