Section 4(3) 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
(3)(a)At any time within a period of twelve months from the date of issue of Notification of this scheme, the State Government may, by order to be notified, amend, vary, modify or otherwise change the transfer of personnel to transferee, under sub-clause (2) of clause 3, as the State Government may consider appropriate. Upon such orders having been passed the relevant Schedules shall stand amended accordingly.(b)The transfer and absorption of personnel to the Transferee, in accordance with the amended Schedules shall be final and shall be effective as if it has been made on the effective date of transfer.
