Section 9(2) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(2)At any time within a period of 18 months from the effective date of the transfer, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change terms and conditions of the transfer including items included in the transfer or the value thereof and transfer such properties, interests, rights, liabilities and forming part of an Undertaking of one Transferee to that of any other Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate. Upon such orders having being passed the relevant Schedule shall stand amended accordingly.
