Section 23(5) in The Orissa Electricity Reform Act, 1995
(5)[ The State Government may, after consulting the Gridco or OHPC, as the case may be, draw up a transfer scheme to transfer and vest, in a subsidiary company of Gridco or OHPC or a licensee or a generating company any undertaking or part thereof comprising property, interest in property, rights and liabilities and personnel including the proceedings in relation to such property, interest and personnel of the Gridco or OHPC, as the case may be, on such terms and conditions as may be specified in the transfer scheme, and every such transfer scheme shall come into force on the date of its publication in the Gazette and have effect as if it were a transfer scheme under Sub-section (1) of Section 24.] [Substituted vide O.A.No. 1 of 1999, O.G.E.No. 60, dated 11.1.1999.]
