Section 2 in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise, requires,(a)"Act" means the Haryana Electricity Reform Act, 1997;(b)"assets" means, all assets, including dams, dykes, reservoirs, tunnels, intake and outlet structures of water conductor system, generating stations with associated machinery, equipment, transmission and distribution lines with associated substations, distribution centres, cables, wires, accumulators plants, motors, meter testing apparatus, computers, communication and telecommunication equipment, land, building offices, stores, plants, machinery, equipment, installations, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable property, cash in hand, cash at bank, investments book debts corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents, trade marks designs, copyrights and other intellectual property rights and all other interests, rights and powers of every kind, nature and description whatsoever,privileges, liberties, easements, advantages, benefits and approvals, contract, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature;(c)"Board" means the Haryana State Electricity Board constituted under the Electricity (Supply) Act, 1948;(d)"effective date" means the date on which these rules are published in the official Gazette;(e)"Genco" means the Haryana Power Generation Corporation Limited incorporated as a generating company under the Companies Act, 1956;(f)"liabilities" means all liabilities including debts, duties, obligations, payables, statutory liabilities and Government levies of whatever nature and the contingent liabilities which may arise in respect of dealings before the effective date in respect of the specified undertakings and unless the context otherwise admits, will exclude the liabilities relating to the personnel and personnel related matters;(g)"personnel" mean all employees of the Board including those deputed to other bodies or organisations on the effective date, but excludes personnel on deputation with the Board from other services;(h)"proceedings" means, all proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory, arbitration, whether civil or criminal or otherwise;(i)"Schedule" means the Schedules appended to these rules;(j)"Transco" means the Transmission Corporation of Haryana registered under the name and style of Haryana Vidyut Prasaran Nigam Limited.;(k)"Transferee" means Genco or Transco, as the case may be, in whom the relevant Undertakings are vested or to whom the personnel are transferred in terms of these rules; and(l)Words and expressions used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.
