Section 3(a) in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
(a)"Appointed date" means the date(s) notified by the State Government for effecting transfer of functions, properties, interest, undertakings, rights and liabilities, proceedings or personnel of the Board to the relevant Transferee in accordance with the Act and this Scheme arid different dates may be appointed for different provisions and different transfers under the Scheme.
