Section 13 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
13. Decision of State Government to be final.
(1)If any doubt, dispute, difference or issue shall arise in regard to the transfers under these Scheme Rules subject to the provisions of the Act, the decision of State Government thereon shall be final and binding on all parties.(2)The State Government may, be order published in the Official Gazette, amend these Scheme Rules and make such provisions, not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulties arising in implementing the transfers under these Scheme Rules.
