Section 55(2) in The Orissa Electricity Reform Act, 1995
(2)In particular but without prejudice to the generality of the power contained in Sub-section (1), such rules may provide for all or any of the following matters, namely :(a)the procedure to be adopted by the selection committee for discharge of its functions under the Act;(b)the preparation and implementation of the transfer schemes, the transfer of assets to generating companies, licensees and others in the State;(c)the financing, funding and giving of guarantee to persons involved in the generation, transmission, distribution and supply of electricity in the State; and(d)any others matters which is required to be or may be, prescribed by rules.
