[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

ANDHRA PRADESH
India

Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

Rule ANDHRA-PRADESH-ELECTRICITY-REFORM-TRANSFER-SCHEME-RULES-1999 of 1999

Published on 29 January 1999
Commenced on 29 January 1999
[This is the version of this document from 29 January 1999.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999Published vide Notification No. G.O.Ms.No. 9, Energy (Power-III), dated 29.1.1999Last Updated 22nd August, 2019Notification No. G.O.Ms.No. 9. - In exercise of powers conferred by Sections 23, 24 and 55 of the Andhra Pradesh Electricity Reform Act, 1998 (Act No. 30 of 1998), the Governor of Andhra Pradesh hereby makes the following rules for the purpose of providing and giving effect to the transfer of assets, properties, liabilities, obligations, proceedings and personnel of Andhra Pradesh State Electricity Board to other entities.

1. Short title and extent.

(1)These rules may be called the "Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999".

(2)These rules extend to the whole of the State of Andhra Pradesh and also to assets, liabilities, Proceedings and Personnel of the Andhra Pradesh State Electricity Board, which are existing outside the State.

(3)These rules shall come into force on their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires:-

(a)"ACT" means the Andhra Pradesh Electricity Reform Act, 1998;

(b)"APDISTCOs" means the distribution companies which may be incorporated with the principal object of engaging in the business of distribution and supply of electricity In different areas in the State;

(c)"APGENCO" means Andhra Pradesh Power Generation Corporation Limited, a company established by the Government of Andhra Pradesh with the principal object of engaging in the business of Generation of Electricity;

(d)"APTRANSCO" means the Transmission Corporation of Andhra Pradesh Limited established by the Government of Andhra Pradesh, as envisaged under Section 13 of the Act, with the principal object of engaging in the business of procurement, transmission, distribution and supply of electricity;

(e)"Asset" Includes dams, tunnels, in take and outlet structures of water conductor systems, generating stations with associated plant, machinery equipment, transmission and distribution systems, land, building, offices, stores, furniture, fixtures, vehicles, residential quarter and guesthouses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents trade marks and powers of every kind, nature and description whatsoever, privileges, liberties, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other Instruments and Interest of whatever nature and wherever situate;

(f)"Board" means the Andhra Pradesh State Electricity Board constituted under the Electricity (Supply) Act, 1948;

(g)"effective date of the transfer" means the relevant date notified by an order made by the Government of Andhra Pradesh for effecting transfer of Assets, Liabilities, Proceedings or Personnel to the APGENCO or the APTRANSCO or the APDISTCOs, as the case may be and different effective dates of the transfer may be notified for different transfers;

(h)"Liabilities" includes all liabilities, debts, duties obligations and other outgoing including statutory Liabilities and Government levies of whatever nature including the contingent Liabilities which may arise in regard to dealings before the effective date in respect of the specified Undertakings excluding however personnel and personnel related matters;

(i)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called and includes those trainees receiving stipend from the Board including those on deputation to other organisations or institutions:

(j)"Proceedings" includes all Proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory arbitration whether civil or criminal or otherwise;

(k)"Schedule" means the Schedules appended to these rules:

(l)"Transferee" means APGENCO or other generation company or companies or APTRANSCO or APDISTCOS as the case may be in whom the Undertaking or Undertakings are vested;

(m)"Tripartite Agreement" means the applicable Agreements entered into by the State Government, the Board and the concerned Union or Association of the Personnel as listed in Schedule D and as may be modified by the parties to the said agreements from time to time.

(n)"Undertaking" means a block or blocks of assets, liabilities, proceedings and personnel;

(o)Words and expressions used and defined in the Act but not specifically defined in these rules shall have the same meaning as assigned in the Act.

3. Transfer of assets etc. to the State.

(1)On the effective date of the transfer notified for the purpose, all the assets, liabilities and Proceedings of the Board shall stand transferred to and vest in the State absolutely and in consideration thereof all loans, subventions and obligations of the Board towards the State shall stand extinguished and cancelled, which consideration shall be in full and final settlement of all claims whatsoever of the Board.

(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, and obligations in respect of the Personnel and Personnel related matter including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and the same shall be dealt with in the manner provided under Rule 7 of these rules.

4. Classification of assets etc., into Undertakings.

(1)The assets, liabilities and proceedings vested in the State in terms of Rule 3 and such other assets liabilities and Proceedings as the State Government consider to be appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into:

(a)Generation Undertakings as set out in Schedule A. and

(b)Transmission and Distribution Undertakings as set out in Schedule B.

(2)If the assets under sub-rule (1) are subject to security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof are to be classified in different Undertakings, the State Government, may by order to be issued for the purpose, provide for the apportionment of the liabilities secured by such properties, assets and rights between the different Undertakings and upon such apportionment, the security shall be applicable to the apportioned liability only.

(3)The liabilities specified in Schedule C shall not form a part of the liabilities classified in Generation and transmission and Distribution undertakings in Schedule A or B and they shall be retained by the State Government as residuary liabilities.

5. Transfer of assets, liabilities, etc., by the State.

(1)The assets, liabilities and Proceedings forming part of Generation undertaking as set out in Schedule-A shall stand transferred to and vest in APGENCO on the effective date of transfer notified for the purpose without any further act or thing to be done by the State Government or the Board of APGENCO or any other person, subject, however, to the terms and conditions in these rules.

(2)The assets, liabilities and Proceedings forming part of Transmission and Distribution undertaking as set out in Schedule-B shall stand transferred to and vest in APTRANSCO on the effective date of transfer notified for the purpose without any further act or thing to be done by the State Government or the Board or APTRANSCO or any other person subject, however, to the terms and conditions in these rules.

(3)On such transfer and vesting of the assets, liabilities and Proceedings in terms of sub-rule (1) to APGENCO or sub-rule (2) to APTRANSCO, as the case maybe, the APGENCO or the APTRANSCO, the Transferee, shall be responsible for all contracts, rights, deeds, schemes, bonds, agreements and other instruments of whatever nature to which the Board was initially a party, subsisting or having effect on the effective date of transfer, in the same manner as the Board was liable immediately before the effective date, and the same shall be in force and effect against or in favour of the Transferee and may be enforced effectively as if the Transferee had been a party thereto instead of the Board:Provided that the proceeds of the 15% redeemable and non-convertible Vidyut Bonds (Series 1/99) issued by the Board shall continue to be received by the Board in the manner specified in the issue documents and retained in the existing no-lien accounts till further orders by the State Government as to their utilization for the objects of then issue.

(4)As consideration for the transfer and vesting of the assets, liabilities and Proceedings to APGENCO or APTRANSCO as mentioned in sub-rules (1), (2) and (3)of this rule and Schedules A or B as the case may be, the State Government will be issued Shares and/or instruments as specified in Schedule 'A' and Schedule 'B' respectively.

6. Transfer from APGENCO and APTRANSCO.

(1)Subject to Rule 7, the State Government may, after consulting APGENCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and require APGENCO to transfer and vest one or more of the Generation Undertakings listed in Schedule-A to other generating company or companies, in such manner and on such terms and conditions as the State Government may specify in the order.

(2)Subject to Rule 7, the State Government may, after consulting APTRANSCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and, require APTRANSCO to transfer and vest the Distribution Undertakings listed in Schedule-B or division thereof to such APDISTCOS, in such manner and on such terms and conditions as the State Government may specify in the order.

7. Transfer of Personnel.

(1)The transfer of personnel, in terms of these rules, shall be subject to the terms and conditions contained in the Act and the applicable Tripartite Agreements as listed in Schedule-D.

(2)Subject to sub-rule (1), the personnel on the effective date of transfer notified for the purpose shall stand classified, transferred and allocated to the services of APGENCO or APTRANSCO in the manner specified in Sections 1 and 2 of Schedule-E.

(3)On such transfer and subject to the provisions of the Act and other provisions in these rules the personnel shall form part of the services of APGENCO or APTRANSCO, as the case may be, with the status and in the post, scale of pay and seniority being maintained in the same manner as in the Board on the effective date of transfer.

(4)Subject to sub-rule (1), the State Government may, after consulting the APGENCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and, require APGENCO (the TRANSFEROR COMPANY) to transfer such of the Personnel as the State Government may specify to other generating company or companies, in such manner and on such terms and conditions as the State Government may specify in the order.

(5)Subject to sub-rule (1), the State Government may, after consulting the APTRANSCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and, require APTRANSCO (the TRANSFEROR COMPANY) to transfer such of the Personnel as the State Government may specify to the APDISTCOs, in such manner and on such terms and conditions as the State Government may specify in the order.

(6)The transfer of personnel shall be further subject to the following conditions, namely:-

(a)that the terms and conditions of the services applicable to them on the effective date of the transfer notified for the purpose, shall not in anyway be less favourable than or inferior to those applicable to them immediately before the said effective date;

(b)all such personnel shall have continuity of service in all respects;

(c)all benefits of service accrued before the said effective date shall be fully recognised and protected and taken into account for all purposes including the payment of terminal benefits;

(d)subject to orders that may be passed by the Courts in the Proceedings pending on the said effective date of the transfer in regard to seniority or other matters concerning the service conditions of the Personnel;

(e)subject to the above, the personnel shall cease to be in the service of the Board or the Transferor Companies, as the case maybe, and it shall not assert or claim any benefit of service under the State Government or the Board or the TRANSFEROR COMPANIES, except as provided in the Andhra Pradesh Electricity Reform Act, 1998, these Rules and in the Tripartite Agreements;

(f)all other terms and conditions as specified in the Tripartite agreements.

(7)Subject to sub-rules (1) and (6), the transferee shall frame regulations governing the conditions of service of personnel transferred to the transferee under these rules and till such time, the existing service conditions of the Board shall mutatis mutandis apply.

(8)In respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, pension and any other superannuation fund or any other special fund created or existing for the benefit of the personnel, the relevant Transferee shall stand substituted for the Board for all purposes and all the rights, powers and obligations of the Board in relation to any and all such matters shall become those of the Transferee concerned and the services of the personnel shall be treated as having been continuous for the purpose of the application of this sub-rule.

(9)The State Government shall make appropriate arrangements in regard to the funding of the pension funds and other personnel related funds to the extent they are unfunded on the effective date of transfer of the Personnel from the Board and till such arrangements are made all such payments for personnel who retire after the effective date shall be entirely arranged by the APTRANSCO.

(10)The State Government shall make appropriate arrangements in regard to the funding and due payment of all terminal benefits to the existing pensioners of the Board as on the effective date of transfer and till such arrangements are made the payment falling due shall be made by the APTRANSCO, subject to such adjustments as may be decided between the State Government and the APTRANSCO.For the purpose of this sub-rule the term:-

(i)"Existing Pensioner" means all the persons eligible for the pension as on the effective date of transfer from the Board and shall include family members of the personnel as per the applicable scheme, and

(ii)"Terminal Benefits" means the gratuity, pension, dearness and other applicable relief, medical benefit and other applicable benefits including the right to have the appropriate revisions in the above benefits consistent with the practice that were prevalent in the Board.

(11)All Proceedings including disciplinary Proceedings pending against the personnel prior to the effective date of transfer from the Board to the APGENCO or the APTRANSCO or from the APGENCO and the APTRANSCO to other generating companies or the APDISTCOS, as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the effective date of transfer notified for the purpose, shall not abate and may be continued by the relevant Transferee:Provided that all disciplinary cases finalised as on the date of the effective date of transfer notified for the purpose shall not be reopened by the Transferee.

8. Rights and obligations of third parties restricted.

- Upon the transfer being effected in accordance with the provisions of the Act and these rules, the rights and obligations of all persons shall be restricted to the Transferee to whom they are assigned to and notwithstanding anything to the contrary contained in any deed, documents, instruments, agreements or arrangements which such person has with the Board, he shall not claim any right or interest against the Board or any other Transferee.

9. Pending suits. Proceedings, etc.

- All Proceedings of whatever nature by or against the Board pending on the date of these rules shall not abate or discontinue or otherwise in anyway prejudicial be affected by reason of the transfer scheme mentioned in the Act and in these rules but the Proceedings maybe continued, prosecuted and enforced by or against the Government or after the transfer of the Undertakings, by or against the notified transferee to whom the same are assigned in accordance with the transfer scheme only and nobody else. Such Proceedings may be continued in the same manner and to the same extent as it would or might have been continued, prosecuted and enforced by or against the Board if the transfers specified in these rules had not been made.

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.

11. Decision of State Government final.

(1)The State Government shall have the power to remove difficulties arising in implementing the transfers mentioned above.

(2)The State Government may exercise any of the powers vested in the State Government under these rules by issue of order to be notified in Official Gazette.

'A' - Part I

[See Rule 4(1) (a)]Generation UndertakingsUnless otherwise specified by the State Government the Generation Undertakings shall comprise of all the assets, liabilities and Proceedings concerning Generation consisting of-

1. Power Stations. - Thermal:

(a)Kothagudem Thermal Power Station "A" with 4 generating units of 60 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation. Railway sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc., and works in progress.(b)Kothagudem Thermal Power Station 'B' with 2 generating units of 110 MW (derated to 2x 105 MW) capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, cooling towers, Secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc., and works in progress.(c)Kothagudem Thermal Power Station C' with 2 generating units of 110 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc., and works in progress.(d)Kothagudem Vth Stage with 2 generating units of250 MW each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc., and works in progress.(e)Ramagundam Thermal Power Station 'B' with one unit of 62.5 MW capacity along with all associated and related equipment such as generators, turbines, boilers auxiliary units with controls and instrumentation. Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc., and works in progress.(f)Nellore Thermal Power Station with one unit of 30 MW capacity along with all associated and related equipment such as generators, turbines, boilers auxiliary units with controls and instrumentation. Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and works in progress.(g)Vijayawada Thermal Power Station with 6 units of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation. Railway Sidings coal handling system, ash handling system, ash pond, rawwater supply and treatment system, cooling water canal system, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc., and works in progress.(h)Rayalaseema Thermal Power Station with 2 units of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and works in progress.Hydel Power Stations:(a)Machkund Hydro Electric Project: Inter-State Project of A.P. Govt, and Orissa Govt, with 7 0% share of A. P., on cost and benefits with 3 units of 17 MW and 3 units of 23 MW. All assets are owned by both the Governments in the same ratio. From 1 -4-1979 onwards O & M expenses are being met by both the Electricity Boards and earlier by both the Governments and reaping the power benefits based on their share.(b)TBHES (Inter-State Project of A.P. Government and Karnataka Government with 80% share of A.P. run by T.B. Board) with 8 units of 9 MW capacity each (4 at T.B. Dam and 4 at Hampi). All assets are owned by both the Governments and reaping the power benefits based on their share.(c)Nizamsagar Power House: Penstocks at the intake structure, penstock gates, powerhouse, draft tube gate, tail race channel with 2 units of 5 MW capacity each along with generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists, powerhouse stores, spare parts, consumables, raw materials etc. and works in progress.(d)Upper Sileru Project:(i)Balimela Dam: 50% of dam cost was borne by A.P.S.E. Board and availing 50% share of water. Power house (2 x 30 MW) excavation works under dispute and resolved recently. Tubo generator equipment, control panels, crane (valued about Rs. 15 Crores) was already received and stored at Upper Sileru Project.(ii)Upper Sileru Power House: Weir at Guntawada, Apil way gates, intake gates, water conducting system, forebay dam, penstock gates, power house, tail race channel with 4 units of 60 MW capacity each with generators, turbines along with all associated and related equipment and switchyard including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc. and works in progress.(e)Lower Sileru Project:(i)Donkarayi Power House: Donkarai dam, Penstock gate, penstock, power house, draft tube gate, tail race channel with 1 unit of 25 MW capacity with generator, turbine, alongwith all associated and related equipment and switchyard including step up transformers, step down transformers, circuit breakers, controland protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc., and works in progress.(ii)Lower Sileru Power House: Intake, power canal, AVP dam, forebay, intake to head race tunnel, surge shaft, valve house, penstock, power house, draft tube gate, tail race channel with 4 units of 115 MW capacity each alongwith generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc. and works in progress.(f)Srisailam Power House : Penstocks and penstock gates, power house, draft tube gates, tail race channel with 7 units of 110 MW capacity each with generators, turbines alongwith all associated and related equipment and switchyard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc.. and works in progress.(g)Nagaijunasagar Right Canal Power House: Penstocks and penstock gates, power house, draft tube gates, tail race channel with 3 units of 30 MW capacity each with generators, turbines along with all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc., and works in progress.(h)Nagaijunasagar Power house: Penstocks and penstock gates, power house, draft tube gates, tail race channel with 1 unit of 110 MW capacity and 7 units of 100 MW capacity each with generators, turbines along with all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc. and works in progress.(i)Nagaijunasagar Left Canal Power House: Head race tunnel, surge, penstock gates, penstock, power house, draft tube, tail race tunnel with 2 units of 30 MW capacity each with generators, turbines along with all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantiy cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc., and works in progress.(j)Pochampad Power House: Penstocks and penstock gates, power house, draft tube gates, tail race channel with 3 units of 9 MW capacity each with generators, turbines alongwith all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc., and works in progress.(k)Penna Ahobilam Power House: Penstocks and penstock gates, power house, draft tube gates, tail race channel with 2 units of 10 MW each with generators, turbines alongwith all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, gantry cranes, hydraulic hoists and power house stores, spare parts, consumables, raw materials etc., and works in progress.II. Mini Hydel Projects: (Total 7 MWS)(i)5 Power Houses on Kakatiya Canal near Peddapalli in Karimnagar District with 4 units of500 MW each. 6 units of 220 KW each and 3 units of230 KW each along with all associated and related equipment including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, tail race channel and power house stores, spare parts, consumables, raw materials, work in progress.(ii)Chettipet Canal Power House in West Godavari District with 2 units of 500 KW each along with all associated and related equipment including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, tail race channel and power house stores, spare parts, consumables, raw materials, work in progress.(iii)Power House on NagSIJuna Sagar left canal at Paleru in Khammam District with 2 units of 1 MW each along with all associated and related equipment including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, tail race channel and power house stores, spare parts, consumables, raw materials, work in progress.III. Non-Conventional Energy Generating Units. - Windfarm at Ramagiri in Anantapur district with 10 units of 200 KW each along with associated equipment.IV. Power Projects Under Construction:(a)Srisailam Left Bank Power House envisaging 6 units of 150 MW each in Mahboobnagar district along with associated equipment.(b)Singur Hydro Electric Project envisaging 2 units of 7.5 MW each in Medak district along with related equipment.(c)A.P. Powerhouse at Balimela envisaging 2 units of 30 MW each alongwith associated equipment (joint project of A.P. and Orissa Governments with 50% share on cost and benefits).(d)Joint Venture project with HPCL envisaging 1 unit of 500 MW at Visakhapatnam.(e)Mini Hydel schemes envisaging 6 units of 500 KW capacity each. 2 units of 325 KW capacity each and 2 units of 750 KW each on Kakatiya Canal of D-83 Branch canal in Karimnagar District along with associated related equipment.V. General Assets/liabilities. - Special tools and equipments, material handling equipments, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles. furniture, fixtures, office equipments, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, schools, dispensaries, testing laboratories and equipments, training centers, workshops, works in progress, machineries and equipments set for repairs, scraps and obsolete.VI. Other Assets: Other assets and movable properties including plant and machinery, motor car, jeeps, trucks, cranes, trailers and other vehicles, funiture, fixtures, air conditioners, computers, etc. to the extent they are utilized in, operated by or associated with the assets referred to under Clauses I, II, III and IV above shall also form a part of Generation (APGENCO) undertakings.VII. Miscellaneous:

(1)Contracts, agreements, interest and arrangements to the extent they are associated with or related to Generation activities or to the undertakings or assets referred to in Clauses I to V above.

(2)Loans, secured and unsecured to the extent they are associated with or related to Generation activities or to the undertakings or assets referred to in Clauses I to V above.

(3)Cash and bank balance to the extent they are associated with or related to Generation activities or the undertakings or assets referred to in Clause I to V above.

(4)Provident Fund, Pension Fund, Gratuity Fund and may other Funds based on servicing capacity of the Undertakings.

(5)Recognition of receivables for sale of energy to APTRANSCO to the extent of acceptable norms of Working Capital.

(6)Other current assets to the extent they are associated with or related to Generation activities or to the undertakings or assets referred to in Clauses I to V above.

(7)Other Current liabilities and provisions to the extent they are associated with or related to Generation activities or the Undertakings or Assets referred to in Clauses I to V above.

(8)Share capital of State Government to the extent required to match the assets and liabilities referred to in Clauses I to V above.

(9)Other liabilities to the extent they are associated with or releated to Generation activities or to the Undertakings or Assets referred to in Clauses I to V above.

(10)Proceedings to the extent they are associated with or related to Generation activities or to the Undertakings or Assets referred to in Clauses I to V above.VIII. The State Government may however transfer any of the above Assets, Liabilities. Proceedings etc., with in one year from the effective date as the State Government may consider appropriate to the APTRANSCO or the APGENCO.

'A' Part II

Aggregate Value of Assets and Liabilities to be Transferred and vested in APGENCO

		(Provisional)
I.	Assets	(Rs. in crores)
A. (1)	Fixed Assets
(a)	Gross Fixed Assets	3724.71
(b)	Less:Accumulated Depreciation	1005.00
(c)	Net Fixed Assets	2719.71
(2)	Capital works in Progress	2380.12
	Total Fixed Assets (1+2)	5099.83
		(Rs. in crores)
B.	Current Assets
(1)	Cash and Bank Balances	-544.44
(2)	Stock	393.22
(3)	Accrued Revenue	180.06
(4)	Loans and Advances	1333.39
	Other Current Assets	144.20
	Total Current Assets	1506.43
	Total Assets (A + B)	6606.26
II	Liabilities
A.	Equity	780.21
B.	Grants for Capital Assets	7.45
C.	Capital Reserves	23.29
D.	Long Term Debt
(1)	State Govt. Loans
(2)	Other loans	1727.93
(3)	(a) Loan Funds - Pension Fund	1194
	(b) Loan Funds - Provident Fund	207.14
	(c) Loan Funds - Trade default liabilities	216.7
	(d) Loan Funds - Debt default liabilities	238
	Total long term debt (1+2+3)	3583.77
E.	Current Liabilities
1.	Fuel supplies	1474.76
2.	Capital and O & M Supplies	454.15
3.	Deposits & Retentions	184.25
4.	Other current liabilities	98.38
	Total current liabilities	2211.54
	Total liabilities (A+B+C+D+E)	6606.26

'B' - Part I

(See Rule 4(1) (b))Transmission and Distribution Undertaking. - All the assets, liabilities and Proceedings belonging to the Andhra Pradesh State Electricity Board other than those included in Schedule 'A' as Generation Undertakings or specified by the State Govt, as Residuary Assets, Residuary Liabilities and Residuary Proceedings under Rule 4(1) and including but not limited to the following:-I. Transmission Assets. - All the transmission lines with towers of voltage 132 KV, 220 KV and 400 KV (Under Construction) on double circuit/single circuit/single circuit on double circuit towers with Grid sub-stations of various capacities with all associated and related equipment, including step-up, step-down transformers, circuit breakers, metering arrangements and other protective devices with power-line communication system, allied control rooms, load dispatch centre, lands (including right of way), buildings, roads and other auxiliary assets spread over within and outside the territory of the State including such assets under construction and assets acquired, transferred or rights of which were vested with the Board by transfer, sale, lease or otherwise, but excluding such constructions or installations lawfully owner and operated by others.II. Distribution Assets. - All 33 KV, 11 KV, LT (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines. Aerial Bunched cables and underground cables) on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and non-conventional generating units, service connections and installations inside consumer's premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities.III. General Assets/Liabilities. - Special tools and equipments, material handling equipments, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipments, air conditioners, refrigerators, computers and signal systems, spares consumables, raw materials, lands and civil works installations including roads, buildings, schools, dispensaries, testing laboratories and equipments, training centres, workshops, works in progress, machineries and equipments sent for repairs, scrap and obsolete materials.IV. Other Assets. - Other assets and movable properties including plant and machinery, motor car, jeeps, trucks, cranes, trailers and other vehicles, furniture, fixtures, air conditioners, computers, etc. to the extent they are utilized and operated by or associated with the assets referred to under Clauses I, II and III above shall also form part of Transmission and Distribution (APTRANSCO) undertakings.V. Miscellaneous. - (1) Contracts, agreements, interest and arrangements to the extent they are associated with or related toT & D activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

(2)Loans, secured and unsecured to the extent they are associated with or related toT & D activities or to the undertakings or assets referred to in Clauses I, II, and IV above.

(3)Cash and bank balance to the extent they are associated with or related to T & D activities or the undertakings or assets referred to in Clauses I, II, III and IV above.

(4)Recognition of payables for purchase of Energy from APGENCO to the extent of acceptable norms of the Working Capital.

(5)Other Current Assets to the extent they are associated with or related to T & D activities or to the undertakings or assets referred to in Clauses I, II, III and IV above.

(6)Other Current liabilities and provisions to the extent they are associated with or related to T & D activities or the Undertakings or Assets referred to in Clauses I, II, III and IV above.

(7)Contingent liabilities to the extent they are recognised are are associated I with or related to T & D activities or to the Undertaings or Assets referred to in Clauses I, II. Ill and IV above.

(8)Share capital of the State Government to the extent required to match the assets and liabilities referred in Clauses I to IV above.

(9)Other liabilities to the extent they are associated with or related to T & D activities or to the Undertakings or Assets referred to in Clauses I, II, III and IV above.

(10)Proceedings to the extent they are associated with or related to T & D activities or to the Undertakings or Assets referred to in Clauses. I, II, III and IV above.VI. The State Government may however, transfer any of the above assets, liabilities, Proceedings etc., with in one year from the effective date as the State Government may consider appropriate to the APTRANSCO or the APGENCO.

'B' Part II

Aggregate Value of Assets and Liabilities to be Transferred and Vested in APTRANSCO

		(Provisional)
		(Rs. in Crores)
1.	Assets :
A.	Fixed Assets
(1)	(a) Gross Fixed Assets	4159.94
	(b) Less Accumulated Depreciation	1573.76
	(c) Net Fixed Assets	2586.18
(2)	Capital Works in progress	705.93
(3)	Investments	44.13
	Total A Fixed Assets (1+2+3)	3336.24
B.	Subsidy receivable from Government of A.P. (Net)	772.91
C.	Current Assets
(1)	Cash and Bank Balances	143.22
(2)	Stock	252.32
(3)	Sundry Debtors for Electricity	1346.97
(4)	Less Provision for Bad and Doubtful debt	-254.69
(5)	Inter-State Receivables	40.71
(6)	Net Debtors (3-4+5)	1133,09
(7)	Loans and Advances	66.05
(8)	Other Current Assets	499.06
	Total C Current Assets (1+2+6+7+8)	2073.74
	Total Assets (A+B+C)	6182.89
2.	Liabilities:
A.	Equity	540.92
B.	Consumer Contribution/Grants	443.88
C.	Capital Reserves	4.75
D.	Long term debt
		(Rs. in Crores)
(1)	State Government Loans	0.00
(2)	Loans from others	2271.55
(3)	Loan Funds - Trade default liabilities	690.66
	Total (D) Term loans (1 to 3)	2962.21
E.	Current Liabilities
(1)	Power Purchases	308.61
(2)	Power Purchases (Internal - APGENCO)	180.06
(3)	Capital and O & M Supplies	173.02
(4)	Deposits from consumers	747.77
(5)	Deposits and retentions	235.67
(6)	Bank Borrowings for Working Capital	206.82
(7)	Other Current Liabilities	379.18
	Total Current Liabilities (1 to 7)	2231.13
	Total Liabilities (A+B+C+D+E)	6182.89

C

Retained Liabilities(Rs. In Crores)

SI.No.	Particulars	As at end of March, 1998
1.	SPA Schemes - Banks - Penal interest fordefault of Principal and Interest	7.98
2.	NIPC - Power Purchases - Surcharge for belatedpayment of bills	43.44
3.	NPC (MAPP) - Power purchases - Surcharge forbelated payment of bills	12.13
4.	(a) LIC - Penal Interest for default of paymentof principal /Interest.	27.45
	(b) LIC - Interest on Principal Instalments defaulted	2.52
5.	NTPC - Penal Interest at 18% P.A. on default of19 instalments	6.53
6.	N.L.C. - Power Purchases - Surcharge forbelated payments of bills	254.03
7.	PGCIL - Transmission Charges Surcharge forbelated payment of bills	18.67
8.	TNEB - Compensation for over drawal of energyfrom Central Generating Sations	6.37
9.	Insurance Companies - Penal Interest forbelated payment of principal/interest	0.24
10.	UTI - Penal Interest on the defaulted/delayedpayment of Instalment/Interest	0.08
11.	Peerless - Penal Interest for default ofPayment of Principal	1.75
	TOTAL:	381.19

D

List of Tripartite Agreements

1. The Government of Andhra Pradesh, APSEB and APSEB Employees Union (Regd. No. 327-Recognised)

2. The Government of Andhra Pradesh, APSEB and the Telugunadu Vidyut Karmika Sangham (Regd. No. B-1245 - Recognised)

3. The Government of Andhra Pradesh, APSEB and the A.P.S.E.B. Secretariat (P & G Services) Employees Association (Regd. No. 54/1969).

4. The Government of Andhra Pradesh, .APSEB and the A. P. State Electricity Board Junior Accounts Officers'Association (Regd. No. B-880).

5. The Government of Andhra Pradesh, APSEB and the A.P. State Electricity Board Accounts Officers Associaton (Regd. No. C-5)

6. The Government of Andhra Pradesh, APSEB and the A.P. Power Diploma Engineers Association (Regd. No. B-173 - Recognised)

7. The Government of Andhra Pradesh, APSEB and the APSEB Assistant Engineers Association (Regd.No. 1185).

8. The Government of Andhra Pradesh, APSEB and the A.P. State Electricity Board Engineers Association (Regd. No. 874 of 1975).

E Section I

Conditions of TransferThe transfer of personnel shall be subject to the following conditions.

Category Of Service Workmen		Transfer Arrangements
1.	APSEB Engineering Service		Shall stand transferred to the APGENCO or theAPTRANSCO as the case may be, on as-is where-is basis i.e., basedon the place they are working on the effective date and shall besubject to further transfer to any other successor entity inaccordance with the applicable Tripartite Agreement listed atSchedule-D.
2.	APSEB O & M and Construction Establishment		Shall stand transferred to the APGENCO or theAPTRANSCO as the case may be, on as-is where-is basis i.e., basedon the place they are working on the effective date and shall besubject to further transfer to any other successor entity inaccordance with the applicable Tripartite Agreement listed atSchedule-D.
3.	APSEB Accounts Service other than those workingas Headquarters staff		Shall stand transferred to the APGENCO or theAPTRANSCO as the case may be, on as-is where-is basis i.e., basedon the place they are working on the effective date and shall besubject to further transfer to any other successor entity inaccordance with the applicable Tripartite Agreement listed atSchedule-D.
4.	APSEB General Service other than those workingas Headquarters staff		Shall stand transferred to the APGENCO or theAPTRANSCO as the case may be, on as-is where-is basis i.e., basedon the place they are working on the effective date and shall besubject to further transfer to any other successor entity inaccordance with the applicable Tripartite Agreement listed atSchedule-D.
5.	APSEB Medical Service		Shall stand transferred to the APGENCO on as-iswhere-is basis i.e., based on the place they are working on theeffective date and shall be subject to further transfer to anyother successor entity in accordance with the applicableTripartite Agreement listed at Schedule-D.
6.	APSEB Educational Service		Shall stand transferred to the APGENCO on as-iswhere-is basis i.e., based on the place they are working on theeffective date and shall be subject to further transfer to anyother successor entity in accordance with the applicableTripartite Agreement listed at Schedule-D.
7.	APSEB Accounts Service working as Headquartersstaff		Shall stand transferred to the APTRANSCO. Suchpersonnel then shall be allocated on as as-is where-is basisi.e., based on the place they are working on the effective dateor in such other manner as the APTRANSCO may decide taking intoaccount the seniority, work experience, suitability and otherrelevant consideration and transferred to and absorbed in theAPGENCO or any successor entity of the APTRANSCO or the APGENCOin accordance with the applicable Tripartite Agreement listed atSchedule-D.
8.	APSEB General Service working as Headquartersstaff		Shall stand transferred to the APTRANSCO. Suchpersonnel then shall be allocated on an as-is where-is basisi.e., based on the place they are working on the effective dateor in such other manner as the APTRANSCO may decide taking intoaccount the seniority, work experience, suitability and otherrelevant consideration and transferred to and absorbed in theAPGENCO or any successor entity of the APTRANSCO or the APGENCOin accordance with the applicable Tripartite Agreement listed atSchedule-D.
9.	Workmen of the APSEB Personnel and GeneralService		Shall stand transferred to the APTRANSCO andallocated on as as-is where-is basis i.e., based on the placethey are working on the effective date or in such other manner asthe APTRANSCO may decide to serve on deputation in the APGENCO orany successor entiry of the APTRANSCO or the APGENCO till finalabsorption in the APGENCO or such successor entity of theAPTRANSCO or the APGENCO, as the case may be, in accordance withthe applicable Tripartite Agreement listed at Schedule-D.
10.	Workmen In the APSEB Security Service		Shall stand transferred to the APGENCO. Suchpersonnel then shall be allocated on an as-is where-is basisi.e., based on the place they are working on the effective dateor in such other manner as the APGENCO may decide taking intoaccount the seniority, work experience, suitability and otherrelevant consideration and transferred to and absorbed in theAPTRANSCO or any successor entity of the APGENCO or the APTRANSCOin accordance with the applicable Tripartite Agreement listed atSchedule D.
Personnel Other Than Workmen:
11.	APSEB Engineering Service		Shall stand transferred to the APTRANSCO andallocated on an as-is where-is basis i.e., based on the placethey are working on the effective date or in such other manner asthe APTRANSCO may decide to serve on deputation in the APGENCO orany successor entity of the APTRANSCO or the APGENCO till finalabsorption in the APGENCO or such successor entity of theAPTRANSCO or the APGENCO, as the case may be, in accordance withthe applicable Tripartite Agreement listed at Schedule-D.
12.	APSEB Accounts Service		Shall stand transferred to the APTRANSCO andallocated on an as-is where-is basis i.e., based on the placethey are working on the effective date or in such other manner asthe APTRANSCO may decide to serve on deputation in the APGENCO orany successor entity of the APTRANSCO or the APGENCO till finalabsorption in the APGENCO or such successor entity of theAPTRANSCO or the APGENCO, as the case may be, in accordance withthe applicable Tripartite Agreement listed at Schedule-D.
13.	APSEB Personnel and General Service		Shall stand transferred to the APTRANSCO andallocated on an as-is where-is basis i.e., based on the placethey are working on the effective date or in such other manner asthe APTRANSCO may decide to serve on deputation in the APGENCO orany successor entity of the APTRANSCO or the APGENCo till finalabsorption in the APGENCO or such successor entity of theAPTRANSCO or the APGENCO, as the case may be, in accordance withthe applicable Tripartite Agreement listed at Schedule-D.
14.	APSEB Medical Service		Shall stand transferred to the APGENCO on as-iswhere-is basis i.e., based on the place they are working on theeffective date.
15.	APSEB Educational Service		Shall stand transferred to the APGENCO on as iswhere-is basis i.e., based on the place they are working on theeffective date.
16.	APSEB Security		Shall stand transferred to the APGENCO andallocated on an as-is where-is basis i.e., based on the placethey are working on the effective date or in such other manner asthe APGENCO may decide to serve on deputation in the APTRANSCO orany successor entity of the APGENCO or the APTRANSCO till finalabsorption in the APTRANSCO or such successor entity of theAPGENCO or the APTRANSCO, as the case may be.

Section 2

Arrangements for the Transfer of UnitsUnits of the Board and their respective sub-units will stand transferred to APGENCO or APTRANSCO on the effective date of transfer as shown in the Table below.Personnel will be transferred according to Rule 7Headquarters Units

Name of the Unit	Duties & Functions of the Unit	Organisation to which unit is to beTransferred
Chairman's Peshi	Assisting Chairman, APSEB	APTRANSCO/APGENCO as decided by the Board videB.P. (P & G -Per) Ms.No. 275, dt. 30-1-99
CE/Technical to Chairman	Assisting Chairman in discharging his duites andco-ordination on Energy Audit etc. at Board level	APTRANSCO
Member (Projects) Peshi	Assisting Member (Projects)	APGENCO
CE/TPC. Hyderabad	Co-ordinating Construction activity of ThermalPower Stations	APGENCO
CE/Projects, Hyderabad	Co-ordinating the Hydel Power Projects,including O & M	APGENCO
CE/Planning, Hyderabad	Planning for load forecast and generationplanning	APTRANSCO/APGENCO as decided by the Board videB.P. (P & G - Per) Ms.No. 273 dt. 29-1-1999.
CE/Civil/TP, Hyderabad	Civil construction works of new Thermal PowerStations	APGENCO
CE/Investment Promotion Cell, Hyderabad	PPA Administration	APTRANSCO
CE/Civil O & M, Hyderabad	Civil O & M works of Power Stations and PSCCpole centres	APGENCO /APTRANSCO as decided by the Board videB.P. (P & G - Per) Ms.No. 273 dt. 29-1-1999.
Members (Genearation) Peshi	Assisting Member (Generation)	APGENCO
CE/Generation, Hyderabad	Co-ordinating the Thermal Power Stations	APGENCO
CE/Gas Station, Hyderabad	Co-ordinating and including O & M of GasPower Stations	APGENCO
CTM Railways	Clearance of Coal Wagons	APGENCO
Member (D) Peshi	Assisting Member (D)	APTRANSCO
CE (O), Hyderabad	Co-ordination at Headquarter's level onoperational activities and apprising the Board.	APTRANSCO
CE/P&MM, Hyderabad	Procurement of material for operation zones	APTRANSCO
CE/RE, Hyderabad	Formulation of schemes for obtaining loanassistance from REC and correspondence with REC on earlierschemes	APTRANSCO
CE/C&SS, Hyderabad	In-charge of computers and system studies andload forecasting	APTRANSCO
Member (Transmission) Peshi	Assisting the Member (Transmission)	APTRANSCO
CE/Transmission	Co-ordination and policy formulation with regardto transmission net work in the State	APTRANSCO
CE/TC, Hyderabad	Communication network in generating stations anddistribution Zones in the State	APTRANSCO
CE/Power Systems, Hyderabad	In-charge of power systems including grid andsystem protection	APTRANSCO
CE/Reforms, Hyderabad including Working Groups	In-charge of A.P. Power Reforms Project	APTRANSCO
CE/R&T	In-charge of Research, Development and Trainingprogrammes in the State	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G - Per) Ms.No.273, dt.29-1-1999.
Member-Secretary Peshi	Assisting the Member-Secretary in discharginghis duties	APTRANSCO
Director Personnel	In-charge of personnel matters	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 271 dated 28-1-1999
Additional Secretary	In-charge of Industrial relations, legal mattersand personnel matters	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 27L -dated 28-1-1999
Joint Secretary	In-charge of regulations and Protocol	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 271 dated 28-1-1999
CE/Commercial	In-charge of tariff and allied matters.	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 273 dated 29-1-1999
CE/Disciplinary cases	In-charge of Disciplinary cases at Board level	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 273 dated 29-1-1999
CE/Assessments, Hyderabad	Finalisation of pilferage of energy andmalpractice cases and energy audit	APTRANSCO
SE/Enquiries	Conducting of departmental inquiries againsterring officers	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 273 dated 29-1-1999
DS (Public Relations)	In-charge of Public Relations	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 271 dated 28-1-1999
Member (Accounts)	Assisting the Member Peshi (Accounts) indischarging his duties	APTRANSCO
SE/Energy Audit	In-charge of Energy Audit	APTRANSCO
FA & CCA/RE	In-charge of Accounts relating to RevenueExpenditure	APTRANSCO/APGENCO & as decided by the Boardvide B.P. (P&G- Per) Ms.No. 272 Dated 29-1-1999
FA & CCA/Accounts	In-charge of Annual Accounts	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 272 Dated 29-1-1999
FA & CCA/Financial Analysis	In-charge of financial analysis of tenders, etc.	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 272 Dated 29-1-1999
FA & CCA/Resources	In-charge of Budget etc.	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 272 Dated 29-1-1999
FA & CCA/Audit	In-charge of Audit	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 272 Dated 29-1-1999
IG & A (V & S)	In-charge of Vigilance & Security	APTRANSCO/APGENCO as decided by the Board videB.P. (P&G- Per) Ms.No. 273 Dated 29-1-1999
Security wing	Security arrangements of generating stations andvulnerable installations etc.	APTRANSCO

Field Offices

CE/ Construction KTPS V Stage. Paloncha	Engaged in construction of Generating Stations.	APGENCO
CE/O & M, KTPS V Stage	Engaged in Generation of Thermal Power (Unit No.I & II of Stage V)	APGENCO
SE/E & M, Srisailam Left Bank PH	Construction of Hydel Power Station	APGENCO
CE/Civil/Hydro Projects, Srisailam	Construction of Hydel Power Station	APGENCO
SE/O & M, LSHES, Mothugudem	In-charge of generation of hydel power at Sileru	APGENCO
SE/Civil O & M Upper	Sileru Civil O & M works of Hydel PowerStations at Sileru	APGENCO
CE/O & M/RTPP	Generation of Thermal power at RTPP	APGENCO
CE/O&M, SSLM	Generation of Hydel power at Srisailam andNagaijunasagar	APGENCO
CE/R & M/RTS, Rgm	Generation of Thermal power at RTS	APGENCO
Plant Manager/GTPS, Vijjeswaram	O & M of Gas Power Station at Vijieswaram	APGENCO
CE/O & M, KTPS	Generation of Thermal power at KTPS	APGENCO
CE/O & M, VTPS	Generation of Thermal power at VTPS	APGENCO
TBHES (Joint Project)	Generation of Hydel power at TBHES	APGENCO
MHES (Joint Project)	Generation of Hydel power at Machkund	APGENCO
Plant Engineer/NTS	Generation of Thermal power at NTS	APGENCO
DE/O&M/Pochampad	Generation of Hydel power at Pochampad andNizamsagar	APGENCO
EE/O&M, PABRHES	Generation of Hydel power at Penna Ahobilam	APGENCO
CE/VSP Zone. VSP (exclusive of generation wingof SE (Operation) VSP)	Engaged in maintenance & construction of 33KV, 11KV, LT net work and connected equipment and distribution ofelectrical energy.	APTRANSCO
CE/Vijayawada Zone	-do-	APTRANSCO
CE/Nellore Zone (exclusive of generation wing ofSE/O/Nellore	-do-	APTRANSCO
CE/Cuddapah Zone (exclusive of generation wingof SE/O/Ananthapur)	-do-	APTRANSCO
CE/Hyderabad Zone	-do-	APTRANSCO
CE/Metro Zone, Hyderabad	-do-	APTRANSCO
CE/Warangal Zone	-do-	APTRANSCO
CE/Nizamabad Zone (Exclusive of generation wingof SE/O/Ni-zamabad)	-do-	APTRANSCO
SE/Master Plan, Hyderabad	Engaged in Construction of HT Lines &Substations in twin cities of Hyderabad & Secunderabad	APTRANSCO
SE/SCADA	Execution of SCADA works in Hyderabad and MetroZones	APTRANSCO
CE/400KV Lines, Hyderabad	Construction of400 KV lines and sub-stations inhis jurisdiction	APTRANSCO
CE/TL & SS,	Hyderabad Construction and O & M of EHTlines & substations in his jurisdiction	APTRANSCO
CE/TL&SS/Cuddapah	Construction and O & M of EHT lines &substations in his jurisdiction	APTRANSCO
CE/TL & SS, Vijayawada	-do-	APTRANSCO
SE/DPE, Hyderabad	Detection of pilferage of energy	APTRANSCO
SE/DPE/VJA	-do-	APTRANSCO
SE/DPE/Cuddapah	-do-	APTRANSCO

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act