Section 14 in Rajasthan Power Sector Reforms Act, 1999
14. Re-organisation of Rajasthan State Electricity Board.
(1)With effect from the date on which a transfer scheme prepared by the State Government to give effect to the objects and purposes of this Act is published or such further date as may be specified by the State Government (hereinafter in this part referred to as the effective date), any property, interest in property, rights and liabilities which immediately before the effective date belonged to the Board shall vest in the State Government on such terms as may be agreed between the State Government and the Board.(2)Any property, interest in property, rights and liabilities vesting in the State Government under sub-section (1) shall be revested by the State Government in the Corporation and generating company or companies, or distribution company or companies, in accordance with the transfer scheme so published alongwith such other property, interest in property, rights and liabilities of State Government as may be specified in such scheme, on such terms and conditions as may be agreed between the State Government and the Corporation or generating company or companies, or distribution company or companies, as the case may be.Explanation. - For the purposes of this part generating company or companies, shall mean the generating company or companies to be incorporated to implement the re-organisation of the Electricity Industry in the State and distribution company or companies, shall mean the distribution company or companies to be incorporated to implement the re-organisation of the Electricity industry in the State.(3)Such of the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1998 (Central Act No. 54 of 1948) as the State Government may, by notification specify, shall be exercisable by the Corporation or generating company or companies, or distribution company or companies, as the case may be, for the purpose of discharging the functions and duties with which it is charged.(4)Notwithstanding anything in this section, where, -(a)the transfer scheme involves the transfer of any property or rights to any person or undertaking not wholly owned by the State Government, the scheme shall give effect to the transfer only for fair value to be paid by the transferee to the State Government:(b)a transaction of any description is effected in pursuance of a transfer scheme, it shall be binding on all persons including third parties and even if such persons or third parties have not consented to it.(5)The State Government may, after consulting the Corporation (the "transferor licensee") or generating company or companies, or distribution company or companies, as the case may be, require them to draw up a transfer scheme to vest in a further licensee (the "transferee licensee") or any generating companies, or distribution company or companies, any of the functions including distribution and supply function, property, interest in property, rights and liabilities which have been vested in the transferor licensee or generating companies, or distribution company or companies, as the case may be, under this section and publish the same as Statutory Transfer Scheme under this Act. The Transfer Scheme to be notified under this sub-section shall have the same effect as the Transfer Scheme under sub-section (2).(6)A transfer scheme may, -(a)provide for the formation of subsidiaries, joint venture companies or other schemes of division, amalgamation, merger, reconstruction or arrangements.(b)define the property, interest in property, rights and liabilities to be allocated, -(i)by specifying or describing the property, rights and liabilities in question;(ii)by referring to all the property, interest in property, rights and liabilities comprised in a specified part of the transferors undertaking: or(iii)partly in one way and partly in the other;(c)provide that any rights or liabilities specified or described in the scheme shall be enforceable by or against the transferor or the transferee;(d)impose on the licensee an obligation to enter into such written agreements with or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme;(e)make such supplement, incidental and consequential provisions as the transferor licensee considers appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect; and(f)provide that the transfer shall be provisional for a specified period.(7)All debts and obligations incurred, all contracts entered into and all matters and things engaged to be done by the Board, with the Board or for the Board, or the Corporation or generating company or companies, or distribution company or companies, before a transfer scheme becomes effective shall, to the extent specified in the relevant transfer scheme, be deemed to have been incurred, entered into or done by the Board, with the Board or for the State Government or the transferee and all suits or other legal proceedings instituted by or against the Board or transferor, as the case may be, may be continued or instituted by or against the State Government or concerned transferee, as the case may be.(8)In the event that a licensee is required to vest any part of its undertaking in another licensee pursuant to sub-section (5), the Commission shall amend the transferors licence in accordance with section 22 or revoke its licence in accordance with section 21.(9)The Board shall cease to be charged with and shall not perform, the functions and duties specified in sub-section (3) with regard to transfers made on and after the effective date.(10)The exercise by a licensee of any of the rights of the Board and powers may be made on such conditions as may be specified in the transfer scheme including a condition that they shall be exercised by the licensee only with the approval of the Commission.
