Section 11(3) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(3)Upon the expiry of the provisionality period stated in sub-clause (1) above, the transfer of the Distribution Undertakings shall become final and the State Government shall cease to have and shall not exercise the power to make any alteration, variation, modification, addition or other change in or to any term of the Transfer Scheme.
