Section 3 in Rajasthan Power Sector Reforms Transfer Scheme 2000
3. Transfer of Assets etc. to the State Government.
- [(1) On and from the effective date of transfer, all claims of the Board against the State Government shall stand extinguished and cancelled and in consideration thereof all claims of the State Government against the Board shall stand extinguished and cancelled, which consideration shall be in full and final settlement of all the claims of the Board and all the remaining assets and liabilities of the Board shall stand transferred to and vest in the State Government absolutely.] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).](2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the Personnel and matters relating thereto including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and these shall be dealt with in the manner provided under rule 6 of this Scheme.
