Section 10(1) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(1)If any doubt, dispute, difference or issue shall arise in regard to the transfers under these rules subject to the provisions of the Act, the State Government shall make such inquiries and hold such hearings as it considers appropriate to know the views of the affected parties and thereafter the decision made by the State Government shall be final and binding on all parties.
