Section 4(3) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(3)The assets, liabilities and proceedings which are not classified under Sub-rule (1) and not specified under the Schedules mentioned in Sub-rule (2) shall be treated as residuary assets residuary liabilities and residuary proceedings, as the case may be.
