Section 3(2) 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
(2)Subject to sub-clause (1), the personnel on the effective date of Transfer shall stand transferred as under :(a)The personnel classified in Schedule-A(a) shall stand transferred to and absorbed in Transmission Company on a provisional basis, subject to finalisation by the State Government according to clause 4;(b)Personnel not identifiable to the units of the U.P Power Corporation Limited as covered, under Schedule-A(b) shall stand, transferred to and absorbed in Uttar Pradesh Power transmission Corporation Limited on a provisional basis, subject to finalisation by the State Government according to clause 4 ;
