Section 5(3) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(3)Upon the transfers and vesting of the Undertaking as specified in these rules the Transferee shall be responsible for all contracts, deeds, schemes, bonds, agreements and other instruments of whatever nature related to the Undertaking transferred to the Transferee, to which the Board was a party, subsisting or having effect on the effective date in the same manner as the Board was liable immediately before the effective date and the same shall be in force and effect against or in favour of the Transferee and may be enforced as fully and effectively as if, instead of the Board, the Transferee was a party thereto.
