Section 10(3) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(3)(a)At any time within a period of six months from the effective date of transfer, the State Government may, by order to be notified, amend, vary, modify, or otherwise change the transfer of personnel to transferee, under sub-rule (2) of rule 6, as the State Government may consider appropriate. Upon such orders having been passed, the relevant Schedules shall stand amended accordingly.(b)The transfer and absorption of personnel to the transferee, in accordance with the amended Schedules, shall be final and shall be effective as if it has been made on the effective date of transfer.
