Section 9 in Rajasthan Power Sector Reforms Transfer Scheme 2000
9. Classifications and Transfer of Assets and liabilities provisional in the first instance.
(1)The classification and transfer of Undertakings under the rule 4, unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of 18 months from the effective date of the transfer.(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.(3)On the expiry of the period of 18 months from the date of the transfer but subject to any directions given by the State Government, the transfer of Undertakings, properties, interests, rights and liabilities made in accordance with this Scheme shall become final.(4)The provisions of rule 9 shall not apply to the transfer of Personnel and matters relating thereto.
