Section 4(3)(a) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3)(a) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010

(a)At any time within a period of twelve months from the date of issue of Notification of this scheme, the State Government may, by order to be notified, amend, vary, modify or otherwise change the transfer of personnel to transferee, under sub-clause (2) of clause 3, as the State Government may consider appropriate. Upon such orders having been passed the relevant Schedules shall stand amended accordingly.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 4(3)(a) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010