Section 9(2) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(2)So long as the classification is provisional the State Government shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an undertaking and the personnel categorised in the Transferee's in such manner as the State Government may consider appropriate.
