Section 4(1) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(1)The Assets and Liabilities vested in the State Government in terms of rule 3 and such other Assets and Liabilities as the State Government considers appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into:(a)Generation Undertakings as set out in Schedule-A,(b)Transmission Undertakings as set out in Schedule-B,(c)Distribution Undertakings as set out in Schedule-C to E.
