Section 5(2) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(2)(a)On the effective date, the Transmission and Distribution Undertakings as specified in Schedule B including all other assets, liabilities and proceedings of the Board other than those vested under sub-rule (1) in Genco and those which the State Government shall retain as specified in Schedule AB, shall vest in Transco, without any further act or thing to be done by the Board, the State Government or Transco.(b)The value of the assets, liabilities etc. vested in Transco shall be as specified in Schedule B.(c)In consideration of the Undertakings vested by the State Government in terms of clauses (a) and (b) above, the Transco shall issue to the State Government (the shares as specified in Schedule B.
