Section 12 in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
12. Decision of the State Government shall be final.
(1)If any doubt, dispute, difference or issue arises in regard to the transfers under this Scheme, subject to the provisions of the Act, the decision of State Government thereon shall be final and binding.(2)The State Government may, by an order published in the Official Gazette, 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 this Scheme.(3)The State Government may by an order published in the Official Gazette amend, vary, modify, add, delete or otherwise change the terms and conditions specified in the Schedule or any clauses of this Scheme at any time as it deems fit.
