Section 57(2) in Karnataka Electricity Reform Act, 1999
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the procedure to be adopted by the selection committee for the discharge of the functions under the Act ;(b)the preparation and implementation of the transfer scheme, the transfer of assets, liabilities and personnel to the KPTC , licensees and others in the State; and(c)the financing, funding, giving of guarantee etc., to the persons involved in the generation, transmission, distribution and supply of electricity in the State.(d)Any other matter required to be or which may be prescribed by rules
