Section 2 in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
2. Definitions.
(a)"Act" means the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996);(b)"Board" means the Orissa State Electricity Board constituted under the Electricity (Supply) Act, 1948;(c)"effective date" means the date of publication of these rules in the Orissa Gazette;(d)"Undertakings" means a block or blocks of assets, liabilities and proceedings of whatevers nature presently owned by the Board or presently owned by the Government of Orissa, as the case may be, concerning the generation, transmission, distribution or supply of electricity;(e)"Assets" include dams, dykes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated machinery, equipments, transmission and distribution lines with associated substations, distribution centres, cables, wires, accumulators plants, motors, metres, testing apparatus, computers communication and telecommunication equipments, land, building, offices, stores, plants, machinery, equipments, installations, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto, and other movable and immovable property, 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, designs, copyrights and other intellectual property rights and all other interest, rights 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 interests of whatever nature.(f)"Liabilities" include all liabilities, debts, duties, obligations and other outgoings including statutory liabilities and Government levies of whatever nature including the contingent liabilities which may arise in respect of dealings before the effective date in respect of the specified Undertakings excluding the personnel and personnel related matters;(g)"Proceedings" include all proceedings of whatever nature like suits, appeals complaints petitions, applications, conciliatory arbitration, whatever civil or criminal or otherwise;(h)"Generation" means the production of electrical energy by Generation Undertakings;(i)"Schedule" means the Schedules appended to these rules;(j)"Transferee" means OHPC or Gridco, as the case may be, in whom the Undertakings are vested or to whom the personnel are transferred and;(k)Words and expressions used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.
