Section 7 in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
7. Classification and transfer provisional.
(1)The transfer of personnel under this scheme shall be provisional and shall be final upon the expiry of 12 months from the date of issue of notification of this scheme.(2)At any time within a period of 12 months from the date of issue of notification of this scheme, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change terms and conditions of the transfer in such manner and on such terms and conditions as the State Government may consider appropriate.(3)On the expiry of the period of 12 months from the date of issue of notification of this scheme and subject to any directions, if any given by the State Government the transfer of personnel and proceedings made in accordance with the scheme shall become final.
