Section 4 in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
4. The transfer of the personnel to be provisional in the first instance.
(1)All transfer of personnel from the U.P. Power Corporation Limited to the transmission company under clause 3 shall be provisional for a period of twelve months from the date of issue of Notification of this scheme and after this period the transfer shall be treated as final, subject to any other order passed by the State Government under the sub-clause (3).(2)The Stale Government shall, within thirty days from the date of issue of Notification of this scheme constitute a committee to receive representations from personnel covered at (a) and options from personnel covered at (b) of Schedule-A. The Committee shall consider representations and options so received based on the need of the transferees, suitability of personnel, organisational requirements and other relevant factors, keeping consistency with the overall objectives of the Act and make recommendations of the State Government within 6 months of the constitution of committee by State Government.(3)(a)At any time within a period of twelve months from the date of issue of Notification of this scheme, the State Government may, by order to be notified, amend, vary, modify or otherwise change the transfer of personnel to transferee, under sub-clause (2) of clause 3, as the State Government may consider appropriate. Upon such orders having been passed the relevant Schedules shall stand amended accordingly.(b)The transfer and absorption of personnel to the Transferee, in accordance with the amended Schedules shall be final and shall be effective as if it has been made on the effective date of transfer.
