Section 4(1) 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
(1)All transfer of personnel from the U.P. Power Corporation Limited to the transmission company under clause 3 shall be provisional for a period of twelve months from the date of issue of Notification of this scheme and after this period the transfer shall be treated as final, subject to any other order passed by the State Government under the sub-clause (3).
