- In these rules, unless the context otherwise requires:-(a)"ACT" means the Andhra Pradesh Electricity Reform Act, 1998;(b)"APDISTCOs" means the distribution companies which may be incorporated with the principal object of engaging in the business of distribution and supply of electricity In different areas in the State;(c)"APGENCO" means Andhra Pradesh Power Generation Corporation Limited, a company established by the Government of Andhra Pradesh with the principal object of engaging in the business of Generation of Electricity;(d)"APTRANSCO" means the Transmission Corporation of Andhra Pradesh Limited established by the Government of Andhra Pradesh, as envisaged under Section 13 of the Act, with the principal object of engaging in the business of procurement, transmission, distribution and supply of electricity;(e)"Asset" Includes dams, tunnels, in take and outlet structures of water conductor systems, generating stations with associated plant, machinery equipment, transmission and distribution systems, land, building, offices, stores, furniture, fixtures, vehicles, residential quarter and guesthouses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents trade marks and powers of every kind, nature and description whatsoever, privileges, liberties, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other Instruments and Interest of whatever nature and wherever situate;(f)"Board" means the Andhra Pradesh State Electricity Board constituted under the Electricity (Supply) Act, 1948;(g)"effective date of the transfer" means the relevant date notified by an order made by the Government of Andhra Pradesh for effecting transfer of Assets, Liabilities, Proceedings or Personnel to the APGENCO or the APTRANSCO or the APDISTCOs, as the case may be and different effective dates of the transfer may be notified for different transfers;(h)"Liabilities" includes all liabilities, debts, duties obligations and other outgoing including statutory Liabilities and Government levies of whatever nature including the contingent Liabilities which may arise in regard to dealings before the effective date in respect of the specified Undertakings excluding however personnel and personnel related matters;(i)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called and includes those trainees receiving stipend from the Board including those on deputation to other organisations or institutions:(j)"Proceedings" includes all Proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory arbitration whether civil or criminal or otherwise;(k)"Schedule" means the Schedules appended to these rules:(l)"Transferee" means APGENCO or other generation company or companies or APTRANSCO or APDISTCOS as the case may be in whom the Undertaking or Undertakings are vested;(m)"Tripartite Agreement" means the applicable Agreements entered into by the State Government, the Board and the concerned Union or Association of the Personnel as listed in Schedule D and as may be modified by the parties to the said agreements from time to time.(n)"Undertaking" means a block or blocks of assets, liabilities, proceedings and personnel;(o)Words and expressions used and defined in the Act but not specifically defined in these rules shall have the same meaning as assigned in the Act.
