Section 25(2) in The Haryana Electricity Reform Act, 1997
(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.
