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The U.P. State Electricity Board Employees (Transfers) Regulations, 1980
Published vide Notification No. 2092-NG-SEB/4-80-1-NG-79, dated April 15, 1980, published in U.P Gazette, Part 1-ka, dated 5th July, 1980
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(a) "Board" means the U.P. State Electricity Board.
(b) "Employee(s)" means servants of the Board and includes persons of Ex-licensee company/Undertakings taken over by the Board whether on Board's terms and conditions or on their old terms and conditions as under the ex-licensee.
3. (1) Notwithstanding anything contained in any standing orders framed under the Industrial Employment (Standing Orders) Act, 1946, to govern the conditions of service of any Electrical Company/Undertaking/Administration taken over by the Board, or in any other Board's Regulations as in force from time to time, the services of all employees shall be liable to transfer to any place under the Board in Uttar Pradesh or outside Uttar Pradesh. (2) For implementation of the provisions of sub-clause (1), the Board may from time to time issue such executive orders as it may consider necessary in the interest of the Board. The orders regulating transfer of employees hitherto issued and in force shall continue to be in force as if they were issued under this sub-regulation.
