(4)At any time within a period of one (1) year from the effective date of the transfer mentioned in sub-rules (1) and (3) above, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change the terms and conditions of the transfer Including items included in the transfer, and transfer such assets, properties, liabilities etc., and forming part of an Undertaking of one transferee to that of any other Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate.
