Rajasthan Private Undertakings Employees (Alteration of Service Conditions) Order, 1977

Rajasthan Private Undertakings Employees (Alteration of Service Conditions) Order, 1977

Published vide Notification No. RSEB/S. 3/F. 3(470)/D. 1203, dated 26-4-1977; Published in Rajasthan Gazette Extraordinary Part 4-C(I), dated 28-4-1977, p. 37

RJ298

G.S.R. 10. - In exercise of the powers conferred by sub-section (i) of section 11 of the Rajasthan Private Electric Supply Undertaking (Acquisition) Act, 1975 (Rajasthan Act 24 of 1975), the Rajasthan State Electricity Board hereby makes the following order providing for the alteration of the remuneration terms and conditions of the erstwhile employees of the private under takings who have been absorbed by the Board, namely:-

1. Short title and commencement.- (1) This order may be called the Rajasthan Private Undertakings Employees (Alteration of Service Conditions) Order, 1977.

(2) It shall come into force from 1-5-1977.

2. Application.- It shall apply to all persons who were genuinely employed in connection with the affairs of the Undertakings as their employees immediately before the vesting date and who had become and are continuing as employees of the Board under sub- section (1) of section 11 of the Act.
3. Definitions.- In this order, unless the subject or context otherwise requires-

(i) 'Act' means the Rajasthan Private Electric Supply Undertakings (Acquisition) Act, 1975 (Rajasthan Act 24 of 1975);

(ii) 'Board' means the Rajasthan State Electricity Board constituted under section 5 of the electricity (Supply) Act, 1948;

(iii) 'Chairman' means the Chairman of the Board;

(iv) 'Committee' means the Committee appointed under clause 5;

(v) Employees' means a person mentioned in clause 2, to whom this order applies;

(vi) Regulation' means a regulation made by the Board under Section 79 of the Electricity (Supply) Act, 1948 and includes rules and regulations specified in the schedule;

(vii) 'Schedule' means a schedule to this order, and

(viii) All other expressions used but not defined in this order shall have the meanings respectively assigned to them by or under the Act, the Indian electricity Act, 1910 or the Electricity (Supply) Act, 1948 and rules, regulations, orders and decisions of the Board made from time to time.

4. employees to be governed by the regulations.- (1) On and from the date of the commencement of this order;-

(a) all such terms and conditions of service of the employees including their rights to pension, gratuity and all other matters as were admissible to them immediately before the commencement of this order shall on such commencement cease to apply to such employees; and

(b) all such employees shall a subject to the provisions of clause 5, be governed by rules and regulations mentioned in the schedule and all such orders, decisions and regulations made by the Board from time to time.

5. Power to modify or adapt regulation etc.- (1) For the purpose of the application of the rules, regulations, orders or decisions of the Board to the employees, the Chairman may-

(i) make such amendments or adaptations in any such rule, regulation, decision or order as may be deemed proper; and

(ii) fit in and adjust any employee in the list of persons who are employees of the Board other than those whom this order applies at such position as may be just and equitable.

(2) The Chairman may constitute a committee consisting of the following persons to advise him for the exercise of any power under sub-clause (i);-

(1) Financial Adviser and Controller of Accounts

(2) Joint Secretary (Administration)

(3) Joint Secretary (Law)

(4) Deputy Secretary (F & R)

(5) Deputy Secretary (Recruitment)

6. Exceptions.- (1) Nothing contained in this order-

(i) shall be construed to limit or abridge the power of the board or the Chairman to deal with the case of any person governed by this order in such other manner as may appear to be just and equitable; and

(ii) shall apply to an employee so as to take away or in any way derogate from any alteration made in the terms and conditions of his service, by the Board, after his absorption in the service of the Board.

Schedule

(See clause 4)

1. Travelling Allowance Rules
2. House Building Advance Rules
3. Conveyance Advance Rules
4. Board's Pay Scales
5. Service of Engineers Regulations
6. Contributory Provident Fund rules
7. Grant of Foodgrain Advance Rules
8. Compensatory (City) Allowance Rules
9. Medical Attendance Rules of the Government
10. House Rent allowance Rules of the Government
11. Pay Scales adopted by the Board from time to time for the officers of the Board.
12. General conditions of Supply and Scale of Miscellaneous charges relating to the supply of Electricity
13. Employees Service Regulations
14. Tariffs for Supply of electricity, 1974
15. Provisional Stores Manual
16. Disposal of surplus Stores
17. Ministerial Staff Regulations, 1962
18. Revenue Manual
19. Commercial Accounts Re-organisation Scheme
20. Payment of Gratuity Rules, 1972.
21. Delegation of financial powers to the Officers of the Board
22. Employees Conduct Regulations, 1976
23. Technical Workmen Service Regulations, 1975
24. R.S.E.B. Officers Service Regulations
25. R.S.E.B. C.C.A. Regulations
26. Departmental Examination Regulations
27. A Hand Book of office procedure
28. Overtime Rules
29. Employees Family Pension Scheme
30. R.S.E.B. Vehicles/Cars/Jeeps etc. regulations for regulating the use of Boards vehicles
31. Any other rules or regulations made or applied by the Board and not specified above or which may be made by the Board from time to time.