Section 7 in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
7. Classification and transfer provisional.
(1)The Classification and transfer of Undertaking under this scheme shall be provisional.(2)The final Transfer Scheme shall be issued within one year from the date of issuance of this Transfer Scheme or the any other period decided by Government of Uttar Pradesh. Further while finalising the Transfer Scheme, Government of Uttar Pradesh may amend, vary, modify, add, delete or otherwise change terms and conditions of the transfer in such manner and on such terms and conditions as Government of Uttar Pradesh may consider appropriate.(3)On issue of such Transfer Scheme so finalised, the transfer of undertaking, properties, interests, rights, liabilities and proceedings made in accordance with the scheme shall become final.
