Section 25 in The Haryana Electricity Reform Act, 1997
25. Variation of Transfers by Agreement.
(1)The State Government may provide that the transfers in terms of sections 23 and 24 shall be provisional for a period of sixty months from the effective date and reserve the right to alter, vary modify, add or otherwise change the terms in such manner as the State Government may consider appropriate;(2)At any time before the end of the period of sixty months commencing on the effective date, the Transco or generating company(ies) to whom property, interests in property, rights, liabilities and personnel have been transferred, may with the consent of the State Government, draw up a transfer scheme to vest some or all of the property, rights, liabilities and personnel in another licensee, or generating companies subject to the consents of such other licensee or generating companies to such vesting and any such transfer scheme shall take effect as if it were a transfer scheme under Section 23 and 24.
