Section 9(3) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(3)On the expiry of 12 months or further transfer or transfers as specified in sub-rule (1) the classification and transfers in terms of these rules shall be final and binding and the State Government shall cease to have and shall not exercise the power to make any amendment, variation, modification, addition, deletion or otherwise any changes in terms of sub-section (1) of section 25 of the Act or the provisions of these rules.
