Section 3(2) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(2)Subject to the provisions of the Act and these rules, upon such transfer to the State under Sub-rule (1) and till further transfer to the Transferee under these rules and State Government shall be responsible for all contracts, deeds, schemes, bonds, agreements and other instruments of whatever nature to which the Board is a party, subsisting or having effect on the effective date as responsibilities, liabilities and obligations included in the transfer specified in Sub-rule (1) in the same manner as the Board was responsible, obligated or liable immediately before the effective date and these may be enforced fully and effectively as if, instead of the Board, the State had been a party thereto.
