Section 3 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
3. Definitions.
- In these Rules, unless the context otherwise requires-(a)"Act" for the purpose of these Scheme Rules means the Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 (No. 4 of 2001);(b)"Board" means Madhya Pradesh State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948 (54 of 1948);(c)"Central Act" means the Electricity Act, 2003 (36 of 2003);(d)"Company" means the company formed and registered under the Companies Act, 1956 (1 of 1956);(e)"Commission" means the Madhya Pradesh Electricity Regulatory Commission, constituted under Section 3 of the Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 (No. 4 of 2001) and recognized under Section 82 of the Central Act;(f)"Date of the transfer" means the date notified by the State Government rue118 transfer of factions, properties, interest, rights and liabilities proceedings or personnel of the Board to the relevant Transferee in accordance with the Act and these Scheme Rules;(g)"Distribution Companies" means Discom 1, Discom 2 and Discom 3 for distribution and retail supply of electricity;(h)"Discom 1" means Madhya Pradesh Poorv Kshetra Vidyut Vitaran Company Limited, a company incorporated with the main object of undertaking electricity distribution and retail supply in the Commissioneries of Jabalpur, Rewa, and Sagar of the State of Madhya Pradesh;(i)"Discom 2" means Madhya Pradesh Madhya Kshetra Vidvut Vitaran Company Limited, a company incorporated with the main object of undertaking electricity distribution and retail supply in the Commissioneries of Bhopal, Chambal and Gwalior of the State of Madhya Pradesh;(j)"Discom 3" means Madhya Pradesh Paschim Kshetra Vidyut Vitaran Company Limited, a company incorporated with the main object of undertaking electricity distribution and retail supply in the Commissioneries of Indore and Ujjain of the State of Madhya Pradesh;(k)"Genco" means the Madhya Pradesh Power Generating Company Limited, a company incorporated with the main object of generation of electricity in the State of Madhya Pradesh;(l)"Liabilities" include all liabilities, debts duties, obligations and other outgoing including statutory liabilities and Government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the date of the transfer in respect of the undertaking transferred under the Rules;(m)"Personnel" means workmen employees, staff and officers of the Board by whatever name called and includes trainees, if any of the recruitment in the Board and those on deputation from the Board to other organizations or institutions;(n)"Proceeding" means the proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory, arbitration whether civil or criminal or otherwise;(o)"Properly" means all assets includes power systems, plant, machinery, land, building, offices, stores furnitures, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining and attached thereto and other movable an immovable assets, cash in hand, cash at bank, investments, book debts-corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations, 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;(p)"Schedule" means the Schedule appended to these Scheme Rules;(q)"Shite" means the State of Madhya Pradesh;(r)"Transco" means the Madhya Pradesh Power Transmission Company Limited, a company incorporated with the main object of undertaking the transmission of electricity in the State of Madhya Pradesh;(s)"Transferee" means TRANSCO or GENCO or DISCOM-1, or D1SCOM-2 or DISCOM-3, as the case may be in whom the functions and undertakings of the Board are vested in terms of the provisions of the Act read with these Scheme Rules;(t)"Undertaking" means the functions of the Board and a block or blocks of properties, interest, rights and liabilities to the extent and in the manner specified as a part of the undertakings and such other properties, interest, rights and liabilities as specified in these Scheme Rules relevant to the functions;(u)Words and expressions used in this Scheme rules and defined in the Act and Central Act but not specifically defined in these scheme rules shall have the same meaning as assigned to them in the Act and Central Act.
