Section 3(4) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(4)The transmission and residuary undertakings with all Assets, Liabilities, Proceedings and Personnel other than those specified under Sub-rules (2) and (3) as forming part of any of the Distribution Undertakings, shall continue to remain with and belong to Gridco.
