10. Classifications and transfer of assets, liabilities and Proceedings provisional in the first instance.
(1)The classification of Undertakings under Rule 4 shall be provisional and shall be final upon the expiry of one year from the effective date of transfer notified for the purpose when the Undertakings are transferred to the APGENCO or the APTRANSCO in terms of these rules.(2)So long as the classification is provisional the State Government by order to be notified shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an Undertaking in such manner as the State Government may consider appropriate.(3)All transfers and vesting specified in Rule 5 of these rules in the first instance, shall be provisional and shall be final upon the expiry of one year from the effective date of transfer notified for the purpose when the Undertakings are transferred to the APGENCO or the APTRANSCO in terms of these rules.(4)At any time within a period of one (1) year from the effective date of the transfer mentioned in sub-rules (1) and (3) above, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change the terms and conditions of the transfer Including items included in the transfer, and transfer such assets, properties, liabilities etc., 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.(5)On the expiry of the period of one (1) year from the effective date of transfer and subject to any directions given by the State Government, the transfer of Undertakings, assets, liabilities, Proceedings made in accordance with the rules shall become final.(6)The State Government, while issuing orders directing the transfers from the APGENCO or the APTTRANSCO in terms of Rule 6, may provide that the transfer shall be provisional for a period of one year and apply provisions similar to sub-rules (2) to (5) of this rule to such transfers.(7)The provisions of Rule 10 shall not apply to the transfer of Personnel and personnel related matters.
