Section 9 in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
9. Classifications and transfer of property, rights, liabilities and proceedings to be provisional in the first instance.
(1)The classification and transfer of Undertakings excluding personnel under this Scheme, unless otherwise specified in any order made by the State Government, shall be provisional for a period of one year from the respective date of transfer. All transfer of personnel from the Board to TANGEDCO under clause 6 shall be provisional for a period of three years from the date of transfer and after this period, the transfer shall be treated as final, subject to any order passed by the State Government under sub-clause (2) of this clause.(2)At any time within the provisional period specified in sub-clause (1) above from the respective date of transfer, 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 the functions or such properties, interests, rights, liabilities, personnel and proceedings forming part of an Undertaking of a Transferee to that of another Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate in terms of the provisions of the Act.(3)On the expiry of the provisional period as specified in sub-clause (1) above from the respective date of transfer and subject to any directions given by the State Government, the transfer of undertakings, properties, interests, rights, liabilities, personnel and proceedings made in accordance with the Scheme shall become final and the transfers under this Scheme shall stand completed for all intent and purposes.
