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State of Rajasthan - Act

Rajasthan Power Sector Reforms Transfer Scheme 2000

RAJASTHAN
India

Rajasthan Power Sector Reforms Transfer Scheme 2000

Rule RAJASTHAN-POWER-SECTOR-REFORMS-TRANSFER-SCHEME-2000 of 2000

Published on 19 July 2000
Commenced on 19 July 2000
[This is the version of this document from 19 July 2000.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Power Sector Reforms Transfer Scheme 2000Published vide Notification No. F15(1) Energy/2000/H-11; Published in Official Gazette Extraordinary Part 4 (Ga) sub-clause (1), dated July 19, 2000Last Updated 22nd May, 2019G.S.R. 103. - Notification dated January 18.2002. Published in Rajasthan Gazette Extraordinary Part IV-C. dated January 18. 2002. p. 173 (52). - Rajasthan Power Sector Reforms Transfer Scheme, 2000 notified on July 19, 2000 has been amended by notifications issued by the State Government from time to time, in exercise of powers conferred by section 14, 15, 16 and 58 of the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999) and under rule 9 of the Rajasthan Power Sector Reforms Transfer Scheme, 2000. The amended transfer scheme incorporating above amendments is further notified for general information as under:In exercise of the powers conferred by section 14, 15, 16 and 58 of the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999) the State Government hereby makes the following Scheme for providing and giving effect to the transfer of assets, properties, liabilities, obligations, proceedings and personnel of Rajasthan State Electricity Board to Rajasthan Rajya Vidyut Utpadan Nigam Limited (RVUN), Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPN) and the Distribution Companies.

Chapter I
Preliminary

1. Short title and commencement.

- This Scheme may be called the Rajasthan Power Sector Reforms Transfer Scheme, 2000.

(2)This Scheme shall extend to the whole of the State of Rajasthan and also to such Assets, Liabilities, Proceedings and Personnel of the Rajasthan State Electricity Board outside the State of Rajasthan.

(3)This Scheme shall come into force from the date of its publication in the Official Gazette.

2. Definitions.

(1)In this Scheme, unless there Is any thing repugnant In the subject or context. -

(a)"Act" means the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999):

(b)"Ajmer Discom" means the Ajmer Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribution and supply of electricity in the areas as specified in Part II of Schedule - I of this Scheme:

(c)"Assets" include dams, dikes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated plants, machinery equipments, transmission and distribution systems, lands, buildings, offices, store, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, 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 and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever situated:

(d)"Board" means the Rajasthan State Electricity Board Constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948):

(e)"Distribution Companies" means Ajmer Discom, Jaipur Discom and Jodhpur Discom collectively:

(f)"Effective date of transfer" means the date of publication of this scheme in the Official Gazette:

(g)"Jaipur Discom" means the Jaipur Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribute and supply of electricity in the areas as specified in Part I of Schedule I of this Scheme:

(h)"Jodhpur Discom" means the Jodhpur Vidyut Vitaran Nigam Limited which is incorporated with the principal Object of engaging in the business of distribution and supply of electricity in the areas as specified In Part III of Schedule-I of this Scheme:

(i)"Liabilities" include all liabilities, debts, duties, obligations and other outgoing including statutory liabilities and Government levies of whatever nature including the contingent liabilities which may arise in regard to dealings before the effective date of transfer in respect of the specified Undertakings:

(j)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called including those on deputation to other organisations or institutions, but shall exclude persons on deputation from other organisations to the Board:

(k)"Proceedings" include all proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory or arbitration, whether civil or criminal, or otherwise in which "Board" is one of the parties:

(l)"RVPN" means the Rajasthan Rajya Vidyut Prasaran Nigam Limited established by the State Government, as envisaged under section 13 of the Act, with the principal object of engaging in the business of procurement, transmission and bulk supply of electricity:

(m)"RVUN" means Rajasthan Rajya Vidyut Utpadan Nigam Limited, a company established by the State Government with the principal object of engaging in the business of generation of electricity;

(n)"Schedule" means the schedules appended to this Scheme:

(o)"State Government" means the Government of Rajasthan;

(p)"Transferee" means RVUN or RVPN or Distribution Company or companies as the case may be, in whom the Undertaking or undertakings are vested:

(q)"Undertaking" means a block or blocks of assets and liabilities of whatever nature of the Board and State of Rajasthan, as the case may be, concerning generation, transmission, distribution or supply of electricity, and unless the context otherwise requires shall include the concerned personnel;

(2)Words and expressions used and defined in the Act but not defined in this Scheme shall have the same meaning as assigned in the Act.

3. Transfer of Assets etc. to the State Government.

- [(1) On and from the effective date of transfer, all claims of the Board against the State Government shall stand extinguished and cancelled and in consideration thereof all claims of the State Government against the Board shall stand extinguished and cancelled, which consideration shall be in full and final settlement of all the claims of the Board and all the remaining assets and liabilities of the Board shall stand transferred to and vest in the State Government absolutely.] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]

(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the Personnel and matters relating thereto including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and these shall be dealt with in the manner provided under rule 6 of this Scheme.

4. Classification of Assets etc. into Undertakings.

(1)The Assets and Liabilities vested in the State Government in terms of rule 3 and such other Assets and Liabilities as the State Government considers appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into:

(a)Generation Undertakings as set out in Schedule-A,

(b)Transmission Undertakings as set out in Schedule-B,

(c)Distribution Undertakings as set out in Schedule-C to E.

(2)If the assets under sub-rule (1) above are subject to security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof are to be classified in different Undertakings, the State Government, may by order, provide for the apportionment of the liabilities secured by such properties, assets and rights between the different Undertakings and upon such apportionment the security shall be applicable to the apportioned liability only.

(3)The liabilities specified in Schedule-F shall not form a part of the liabilities classified as Generation, Transmission and Distribution Undertakings in Schedules-A to E but shall form part of residuary liabilities to be retained by the State Government.

5. Transfer of Assets, Liabilities, etc. by the State Government.

(1)The Assets and Liabilities forming part of Generation Undertakings as set out in Schedule-A shall stand transferred to and vest in RVUN on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or RVUN or any other person, subject, however, to the terms and conditions of this Scheme.

(2)The Assets and Liabilities forming part of Transmission Undertakings as set out in Schedule-B shall stand transferred to and vest in RVPN on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or RVPN or any other person, subject, however, to the terms and conditions of this Scheme.

(3)The Assets and Liabilities forming part of Distribution Undertakings as set out in Schedules-C to E shall stand transferred to and vest in the Jaipur Discom, Ajmer Discom and Jodhpur Discom respectively on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or Distribution Companies or any other person, subject, however, to the terms and conditions of this Scheme.

(4)On such transfer and vesting of the Assets and Liabilities in terms of sub-rule (1) to RVUN or in terms of sub-rule (2) to RVPN or in terms of sub-rule (3) to respective Distribution Companies, as the case may be, the Transferee shall be responsible for all contracts, rights, deeds, schemes, bonds, agreements and other instruments of whatever nature pertaining to the Undertakings transferred to it, to which the Board was initially a party, subsisting or having effect on the effective date of transfer, in the same manner as the Board was liable immediately before the effective date of transfer, and the same shall be in full force and effect against or in favour of the Transferee and may be enforced as fully and effectively as if the Transferee had been a party thereto instead of the Board.

(5)As consideration for the transfer and vesting of the Assets and Liabilities to RVUN or RVPN or Distribution Companies as mentioned in sub-rules (1), (2), (3) and (4) and Schedules-A to E as the case may be, the State Government will be issued shares and/or instruments as specified in Schedules-A to E respectively.

6. Transfer of Personnel.

(1)The transfer of personnel in terms of this Scheme shall be subject to the terms and conditions contained in the Act.

(2)[ Subject to sub-rule (1), the personnel on the effective date of transfer shall stand transferred as under :-

(a)The personnel classified in Schedule-G shall stand transferred to and permanently absorbed in RVUN;

(b)The personnel classified in Schedule - H stand transferred to and permanently absorbed in RVPN;

(c)The personnel classified in Schedule-I stand transferred to and permanently absorbed in Jaipur Discom;

(d)The personnel classified in Schedule - J stand transferred to and permanently absorbed in Ajmer Discom:

(e)The personnel classified in Schedule - K stand transferred to and permanently absorbed in Jodhpur Discom;

Provided that the personnel specified in the notifications listed in Schedule - N, shall stand transferred to and permanently absorbed in RVUN, RVPN, Ajmer Discom, Jaipur Discom or Jodhpur Discom, as the case may be, as per the listed notifications.] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]

(3)On such transfer and subject to the provisions of the Act and other provisions of this Scheme the personnel shall form a part of the services of RVUN or RVPN or the Distribution Companies, as the case may be, but their rank, scale of pay and interse seniority as existing in the Board on the effective date of transfer shall be maintained.

(4)Notwithstanding the provisional nature of transfer of personnel to RVUN, RVPN and the Distribution Companies as per sub-rule (1) of rule 10, the personnel shall discharge the duties and functions as may be assigned to them from time to time by RVUN or RVPN or the Distribution Companies, as the case may be. and RVUN, RVPN and the Distribution Companies shall have the power to exercise all administrative and disciplinary control over such personnel transferred to them as per this Scheme.

(5)The transfer of personnel shall be further subject to the following conditions, namely, -

(a)that the terms and conditions of the services applicable to personnel on the effective date of transfer, shall not in anyway be less favourable than those applicable to them immediately before the said effective date of transfer. Accordingly the salary, allowances and other pecuniary benefits including terminal benefits applicable on the effective date of transfer shall be protected and shall not be adversely changed:

(b)all such personnel shall have continuity of service in all respects:

(c)all benefits of service accrued before the said effective date of transfer shall be fully recognised and taken into account for all purposes including the payment of terminal benefits;

(d)to any orders that may be passed by the Courts in the proceedings pending on the said effective date of the transfer in regard to seniority or other matters concerning the service conditions of the Personnel:

(e)subject to this Scheme, the personnel shall cease to be in the service of the Board and shall not assert or claim any benefit of service under the State Government or the Board.

(6)Subject to the Act and this Scheme, t he Transferee shall frame regulations governing the conditions of personnel transferred to the Transferee under this Scheme and till such time the existing service rules/regulations of the Board shall apply mutatis mutandis.

(7)[(i) Subject to sub-rule (8), in respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, pension and any other Superannuation fund or any other special fund created or existing for the benefit of the personnel, the relevant Transferee shall stand substituted for the Board for all purposes and all the rights, powers and obligations of the Board in relation to any and all such matters shall become those of the Transferee concerned and the services of the personnel shall be treated as having been continuous for the purpose of the application of this sub-rule.

(ii)The investment and receivables as contained in Schedule-M, which represent the contributions towards GPF and Pension shall be transferred by the State Government to the GPF and Pension Trust as the funded part of the liability of the trust to the personnel.]

(8)[(i) RVPN shall be responsible to ensure that the pension and gratuity trusts of the Board personnel as on 19th July 2000 are adequately funded to meet the pension and gratuity payments pertaining to the years of service rendered by the personnel of the Board including retired personnel in the Board as on 19th July 2000:

(ii)In the event of any shortfall of funds with the trusts at any point of time relating to the period of services as on 19th July 2000, the State Government shall ensure availability of the required funds in the trusts subject to a maximum amount equivalent to Rs. 1,769 Crores determined as per actuarial valuation done for the purpose:

(iii)The management of RVUN, RVPN and the Distribution Companies shall be responsible to ensure that the contribution to the Trusts relating to personnel related funds for the services after July 19, 2000, of their respective personnel is made as required from time to time.]

(9)All obligations in respect of pension and other retirement benefits including provident fund. Superannuation and Gratuity to the employees, who have retired from the services of the Board before the effective date of transfer, shall be discharged by RVPN.

(10)All proceedings including disciplinary proceedings pending against the personnel prior to the effective date of transfer from the Board to Transferees or from Transferees to other Transferees, as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the effective date of transfer shall not abate and will be continued with the Transferee consistent with the applicable service Rules.

7. Rights and obligations of third parties restricted.

- Upon the transfer being effected in accordance with the Act and this Scheme the rights and obligations of all persons shall be restricted to the Transferee to whom they are assigned to and notwithstanding anything contained in any deed, documents, instruments, agreements or arrangements which such person has with the Board, the person shall not claim any right or interest against the State Government or the Board or any other Transferee.

8. Pending proceedings.

- All proceedings of whatever nature by or against the Board pending on the effective date of transfer shall not abate or discontinue or otherwise in anyway be affected prejudicially by reason of the transfer scheme mentioned in the Act and in provisions of this Scheme, and such proceedings may be continued and prosecuted by or against the Transferee to whom the assets and liabilities relating to such proceedings are assigned in accordance with this Scheme only and nobody else. Such proceedings may be continued in the same manner and to the same extent as it would or might have been continued and prosecuted by or against the Board if the transfers specified in this Scheme had not been made.

9. Classifications and Transfer of Assets and liabilities provisional in the first instance.

(1)The classification and transfer of Undertakings under the rule 4, unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of 18 months from the effective date of the transfer.

(2)At any time within a period of 18 months from the effective date of the transfer, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change terms and conditions of the transfer including items included in the transfer or the value thereof and transfer such properties, interests, rights, liabilities and forming part of an Undertaking of one Transferee to that of any other Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate. Upon such orders having being passed the relevant Schedule shall stand amended accordingly.

(3)On the expiry of the period of 18 months from the date of the transfer but subject to any directions given by the State Government, the transfer of Undertakings, properties, interests, rights and liabilities made in accordance with this Scheme shall become final.

(4)The provisions of rule 9 shall not apply to the transfer of Personnel and matters relating thereto.

10. The transfer of the personnel to be provisional in the first instance.

(1)All transfer of personnel from the Board to the RVUN, RVPN and the Distribution companies under rule 6 shall be provisional for a period of six months and after this period the transfer shall be treated as final, subject to any order passed by the State Government under the sub-rule (3).

(2)The State Government shall, within fifteen days from the effective date of transfer, constitute a committee to receive representations from personnel. The committee shall consider representations so received based on the need of the transferees, suitability of personnel, organisational requirements and other relevant factors, keeping consistency with the overall objectives of the Act and make recommendations to the State Government.

(3)

(a)At any time within a period of six months from the effective date of transfer, the State Government may, by order to be notified, amend, vary, modify, or otherwise change the transfer of personnel to transferee, under sub-rule (2) of rule 6, as the State Government may consider appropriate. Upon such orders having been passed, the relevant Schedules shall stand amended accordingly.

(b)The transfer and absorption of personnel to the transferee, in accordance with the amended Schedules, shall be final and shall be effective as if it has been made on the effective date of transfer.

11. Rights and powers of the Transferees.

(1)Within 60 days of the effective date of transfer RVPN shall apply to the Commission for grant of licence under section 18 of the Act to undertake the business of bulk supply of electricity in the State:Provided, however, that on and from the effective date of transfer and till the grant of licence by the Commission, RVPN shall be entitled to exercise the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948), and undertake the business of bulk supply of electricity in the State, in the same manner as the Board was entitled to exercise prior to the effective date of transfer.

(2)Within 50 days of the effective date of transfer the Distribution Companies shall apply to the Commission for the grant of licence under section 18 of the Act to undertake the business of distribution and retail supply of electricity in the respective areas of supply as specified in Schedule-L:Provided, however, that on and from the effective date of transfer and till the grant of licence by the Commission, the Distribution Companies shall be entitled to exercise the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948), and undertake the business of distribution and retail supply of electricity, in the respective areas of supply as specified in Schedule-I, in the same manner as the Board was entitled to, prior to the effective date of transfer.

12. Decision of State Government final.

(1)If any doubt, dispute, difference or issue shall arise in regard to the transfers under this Scheme subject to the provisions of the Act, the decision of State Government thereon shall be final and binding on all parties.

(2)The State Government may by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulties arising in implementing the transfers under this Scheme.[Schedule - 'A'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]

Part I – [See Rule 4(1)(a)]

Generation UndertakingsThe Generation Undertakings shall comprise of all the Assets, Liabilities and proceedings concerning Generation consisting of:I. Power Stations:Thermal-(a)KOTA THERMAL POWER STATION (Stage-I) with 2 generating units of 110 MW capacity each with all associated and related equipment such as generators, turbines, boilers, condensers, electrostatic precipitators, controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, DM water plant, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, service transformers, auxiliary unit transformers circuit breakers, HT & LT Switchgears, control and protection system, overhead cranes, RCC chimney, Stores, spare parts, consumables, raw materials etc. and works in progress.(b)KOTA THERMAL POWER STATION (Stage-II) with 2 generating units of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings, coal handling system, ash handling system, ash pond, raw water supply and treatment system, DM water plant, Secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, service transformers, circuit breakers, HT & LT Switchgears, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc. and works in progress.(c)KOTA THERMAL POWER STATION (Stage-Ill) with 1 generating unit of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings, coal handling system, ash handling system, ash pond, raw water supply and treatment system, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc. and works in progress.(d)SURATGARH THERMAL POWER STATION (Stage-I) with two units of 250 MW each capacity along with all associated and related equipment such as generators, turbines, boilers auxiliary units-with controls and instrumentation, Railway Sidings, coal handling system, ash handling system ash pond, raw water supply and treatment system, DM Water plant, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and works in progress.HYDEL POWER STATIONS:(a)MAHI Phase I : Penstocks at the intake structure, penstock gates, power house, draft tube gate, tail race channel with 2 units of 25 MW capacity each along with generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists, power house stores, spare parts, consumables, raw materials etc. and works in progress.(b)MAHI Phase II : Penstocks at the intake structure, penstock gates, power house, draft tube gate, tail race channel with 2 units of 45 MW capacity each along with generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists, power house stores, spare parts, consumables, raw materials etc. and works in progress.MINI HYDEL POWER STATIONS:(a)Anoopgarh Hydel Station Phase I: Anoopgrah Power House Phase I located on Anoopgarh branch of Indira Gandhi Mukhya Nahar (IGMN), near village Biradhwal, with 3 units of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P consumables, raw materials etc. and works in progress.(b)Anoopgarh Hydel Station Phase II : Anoopgarh Power House Phase II located on Anoopgarh branch of Indira Gandhi Mukhya Nahar (IGMN), near village Birmana, with 3 units of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(c)Birsalpur : Birsalpur Power House with one unit of 535 kW located on Birsalpur branch of Indira Gandhi Mukhya Nahar (IGMN), generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(d)Charanwala Mini Hydel: Charanwala Power House located on Charanwala branch of Indira Gandhi Mukhya Nahar (IGMN), with one unit of 1.2 MW generation capacity with all associated and related euipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(e)Mangrol Mini Hydel : Mangrol Power House located near village Mangrol, on Right Main Canal of Chambal Project, with three units of 2.0 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(f)Poogal Mini Hydel Phase I: Poogal Phase I Power House, located on Poogal, branch of Indira Gandhi Mukhya Nahar (IGMN) near village Dandi, with one unit of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(g)Poogal Mini Hydel Phase II : Poogal Phase II Power House, located on Poogal branch of Indira Gandhi Mukhya Nahar (IGMN) near village Sattasar, with one unit of 650 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(h)RMC Mahi I : RMC Mahi I Power House, located on Right Main Canal of Mahi Project area near village Ghatol, with two emits of 400 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.(i)RMC Mahi II : RMC Mahi II Power House, located on Right Main Canal of Mahi Project area near village Ganora, with one unit of 165 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare pats, T & P, consumables, raw materials etc. and works in progress.(j)Suratgarh Mini Hydel : Suratgarh Mini Hydel Power House, located on Suratgarh Branch of Indira Gandhi Mukhya Nahar (IGMN), with two units of 2.0 MW generation capacity with all associated and related equipment, switchyard and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress.GAS GENERATION:Ramgarh Gas : Generating Station having one unit of generating capacity 3 MW and another of 35.5 MW along with all associated equipment namely gas turbine, steam turbine, generator transformers, heat recovery steam generators, control and instrumentation, HSD storage facilities along with all the associated auxiliaries and work-in-progress.II. POWER PROJECTS UNDER CONSTRUCTION:(a)Suratgarh Thermal Power Station II envisaging 2 units of 250 MW each along with associated equipment.(b)Ramgarh Extension envisaging 2 units of 35.5 MW each along with related equipment.III. GENERAL ASSETS:(a)The following, if they exclusively or primarily pertain to the generating stations or projects referred to in Paras I and II above or activities related to such generating stations or projects :Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, r iw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete.(b)The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Generation Undertakings as on the effective date of transfer.IV. MISCELLANEOUS:

1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above.

2. Loans, secured and unsecured to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above.

3. Cash and bank balance to the extent they are associated with or related to Generation activities or the Undertakings or assets referred to in Para I to III above.

4. Provident Fund, Pension Fund, Gratuity Fund and other Funds based on servicing capability of the Undertaking.

5. Recognition of receivables for sale of energy to RVPN to the extent of acceptable norms of Working Capital.

6. Other current assets to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above.

7. Other current liabilities and provisions to the extent they are associated with or related to Generation activities or the Undertakings or assets referred to in Para I to III above.

8. Share capital of State Government to the extent required to match the assets and liabilities referred to in Para I to III above.

9. Other liabilities to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above.

10. Proceedings to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above.

V. In consideration of the transfer as mentioned above, the State Government shall be issued 924,590,000 shares of face value of Rs. 10/- each in the RVUN.[Schedule 'A'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - II [See Rule 4(1 )(a)]Aggregate, Assets and Liabilities to be vested in RVUN.

	Rupees Crores (Rounded off)
Long Term Assets
Gross Fixed Assets	1675
Accumulated depreciation	441
Net Fixed Assets	1234
Capital Expenditure in progress	1625
Investments	194
Total Long Term Assets	3053
Current Assets
Cash and Bank Balances	4
Gross Stock	193
Less:Provision for Unserviceable Stores	15
Net Stock	178
Deferred Subvention receivables from State Government	492
Other Receivables	685
Total Current Assets	1359
Total Assets	4412
Net Worth
Share Capital	925
Total Net Worth	925
Long Term Loans
SLR Bonds	103
Infrastructure (Tax Free) Bonds	161
Taxable Bonds	1187
Loans from 1DBI/SIDBI	67
Loans from Life Insurance Corporation	295
Loans from Power Finance Corporation	657
Loans from Rural Electrification Corporation	13
Loans from Commercial Banks	75
Loans from RIICO	175
Total Long Term Loans	2733
Current Liabilities
Account Payable	414
Working Capital Borrowing from PFC	50
Working Capital Borrowings from HUDCO	190
Working Capital Borrowings from Bank of Maharashtra	100
Total Current Liabilities	754
Total Liabilities	4412

*Deferred subvention receivables from State Government will carry an interest @ 5% per annum.[Schedule 'B'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - I [See Rule 4(1)(b)]Transmission UndertakingThe transmission undertaking shall comprise of all Assets and Liabilities belonging to the Rajasthan State Electricity Board concerning the transmission of electricity and others not otherwise included in Schedules A, C, D and E, including but not limited to the following:-I. TRANSMISSION ASSETS:All the transmission lines having the capacity to carry electricity at voltages of 66KV and above (notwithstanding the same are presently charged at voltages below 66KV on double circuit/single circuit/single circuit on double circuit towers with Grid sub-stations of various capacities with all associated and related equipment, including step-up, step-down transformers, circuit breakers, metering arrangements and other protective devices with power-line communication system, allied control rooms, load dispatch center, lands (including right of way), buildings, roads and other auxiliary assets spread over within and out side the territory of the State including such assets under construction and assets acquired, transferred or rights of which were vested with the Board by transfer, sale, lease or otherwise, but excluding such constructions or installations lawfully owned and operated by others.In addition to the above, the 33 KV and below distribution system which are in the 66 KV and above Grid sub-stations and are integral part of the transformation from 66KV and above voltages to 33KV and below voltages shall be part of the transmission system and they shall not from part of the distribution undertakings notwithstanding anything contained in other schedules.II. SHARED GENERATING STATIONS

(a)SATPURA THERMAL POWER STATION (an interstate project shared between Madhya Pradesh and Rajasthan) with 40% share of Rajasthan having five units of 62.5 MW capacity each alongwith all associated and related equipment such as generations, turbines, boilers auxiliary units with controls and instrumentation. Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and works in progress.

(b)CHAMBAL COMPLEX: Inter State Project of Rajasthan Govt, and Madhya Pradesh Govt., with 50% share of Rajasthan, on cost and benefits with 5 units of 23MW of Gandhi Sagar,4 units of 43 MW of Rana Pratap Sagar and 3 units of 33 MW of Jawahar Sagar. All assets are owned by both the Governments in the same ratio O & M expenses are being met by both the Electricity Boards and reaping the power benefits based on their share.

(c)BHAKRA BEAS COMPLEX (Inter State Project of Rajasthan Government, Government of Punjab, Government of Haryana and Government of Himachal Pradesh run by B.B.M. Board) with 15.22% Rajasthan share of Bhakra having 630.8MW capacity, 58.5% Rajasthan share of Pong having 6 units of 60MW capacity each and 20% Rajasthan share of Dehar having 6 units of 165MW capacity each. All assets are owned by the respective Governments and reaping the power benefits based on their share.

III. GENERAL ASSETS:

(a)The following, if they exclusively or primarily pertain to the above mentioned transmission systems properties or projects or activities related to such transmission systems, properties or projects:

Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete.

(b)The following pertaining to the shared generating stations to the extent of rights which vested in the Board.

Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress machinery and equipment sent for repairs, scraps and obsolete.

(c)All independent and stand alone Rest houses, which are not parts of any substations/installations of the Board. -

(d)All Old Power house office buildings, not covered elsewhere in this scheme, and their associated structures, surrounding Land belonging to the Board, including other assets inherited by the Board from Electrical & Mechanical Department of the State Government, and any unutilised vacant land of the Board, Head Office building of the Board at Jaipur.

(e)The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Transmission Undertakings as on the effective date of transfer.

IV. MISCELLANEOUS:

1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to transmission activities or to the Undertakings or assets referred to in Paras I, II and III above.

2. Loans, secured and unsecured to the extent they are associated with or related to transmission activities or to the Undertakings or assets referred to in Paras I, II and III above.

3. Cash and bank balance to the extent they are associated with or related to transmission activities or the Undertakings or assets referred to in Paras I, II and III above.

4. Recognition of payables for purchase of Energy from RVUN to the extent of acceptable norms of the Working Capital.

5. Other Current Assets to the extent they are associated with or related to transmission activities or to the Undertaking of assets referred to in Paras I, II and III above.

6. Other Current liabilities and Provisions to the extent they are associated with or related to transmission activities or the Undertakings or Assets referred to in Paras I, II and III above.

7. Contingent liabilities to the extent they are recognised and are associated with or related to transmission activities or to the Undertaking or Assets referred to in Paras I, II and III above.

8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I, II and III above.

9. Other liabilities to the extent they are associated with or related to transmission activities or to the Undertakings or Assets referred to in Paras I, II and III above.

10. Proceedings to the extent they are associated with or related to transmission activities or the Undertakings or Assets referred to in Paras I, II and III above.

V. In consideration of the transfer as mentioned above, the State Government shall be issued 440.000,000 shares of face value of Rs. 10/- each in the RVPN.[Schedule 'B'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - II [See rule 4( l)(b)]Aggregate, Assets and Liabilities to be vested in RVPN

	Rupees Crores (Rounded off)
Long Term Assets
Gross Fixed Assets	1807
Accumulated depreciation	692
Net Fixed Assets	1115
Capital Expenditure in progress	375
Investments	30
Total Long Term Assets	1520
Current Assets
Cash and Bank Balances	9
Gross Stock	54
Less:Provision for Unserviceable Stores	8
Net Stock	46
Receivable from DISCOM	463
Gross Receivables for Sale of Electricity	0
Provision for Doubtful debts	0
Net receivables	0
Deferred Subvention receivables from State Government	906
Other Receivables	329
Total Current Assets	1753
Total Assets	3273
Net Worth
Share Capital	440
Grants & Capital subsidies	29
Total Net Worth	469
Long Term Loans
SLR Bonds	101
Taxable Bonds	299
Loans from 1DBI/SIDBI	61
Loans from Life Insurance Corporation	338
Loans from Power Finance Corporation	227
Loans from Rural Electrification Corporation	140
Loans from Commercial Banks	75
Total Long Term Loans	1241
Current Liabilities
Account Payable	1225
Overdue Principal & Interest on Commercial Loans	0
Working Capital Borrowing from REC	92
Working Capital Borrowings from IDBI	100
Working Capital Borrowings from SIDBI	46
Working Capital Borrowings fromAllahabad Bank	50
Working Capital Borrowings fromOriental Bank of Commerce	50
Total Current Liabilities	1563
Total Liabilities	3273

*Deferred subvention receivables from State Government will carry an interest @ 5% per annum.[Schedule - 'C'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - I [ (See Rule 4(1 )(c) ]Distribution Undertaking Jaipur DiscomThe Distribution Undertaking Jaipur DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belonging to the Board concerning the distribution of electricity in the area of supply as listed in part I of Schedule L, consisting of :I. DISTRIBUTION ASSETS :All 33 kV, 11KV, LT. (Single phase 2 wire to 3 phase5 wire) lines (with overhead lines, Aerial Bunched cables and underground cables) and Sub-stations on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, land (including right of way), buildings, roads, diesel generating sets or other conventional and non- conventional generating units, service connections and installations inside consumers premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities including any of the above under construction as on effective date of transfer.II. GENERAL ASSETS :

(a)The following, if they exclusively or primarily pertain to the above mentioned distribution systems, properties or projects or activities related to such distribution systems, properties or projects :

(b)The following, if they are predominantly occupied/ used for the activities of Distribution Undertaking Jaipur Discom as on the effective date of transfer:

All Old power house office buildings excluding the surrounding unutilized vacant land owned by the board.

(c)The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Distribution Undertaking Jaipur Discom as on the effective date of transfer.

III. MISCELLANEOUS :

1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras 1 and II above.

2. Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

3. Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above.

4. Recognition of payables for purchased of Energy from RVPN to the extent of acceptable norms of the Working Capital.

5. Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

6. Other Current liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above.

7. Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above.

9. Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

10. Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

IV. In consideration of the transfer as mentioned above, the State Government shall be issued 140,000,000 shares of face value of Rs. 10/- each in the Jaipur Discom.[Schedule - 'C'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - II [See Rule 4(1 )(c) ]Aggregate Assets and Liabilities to be vested in the Jaipur Discom

	Rupees Crores (Rounded off)
Long Term Assets
Gross Fixed Assets	1056
Accumulated depreciation	437
Net Fixed Assets	619
Capital Expenditure in progress	14
Investments	1
Total Long Term Assets	634
Current Assets
Cash and Bank Balances	22
Gross Stock	19
Less:Provision for UnserviceableStores	3
Net Stock	16
Gross Receivables for Sale of Electricity	441
Provision for Doubtful debts	184
Net receivables	257
Provision for Unbilled revenue	183
Other Receivables	163
Total Current Assets	641
Total Assets	1275
Net Worth
Share Capital	140
Grants & Capital subsidies	2
Total Net Worth	142
Long Term Loans
SLR Bonds	31
Taxable Bonds	57
Loans from IDBI/SIDBI	17
Loans from Power Finance Corporation	124
Loans from Rural Electrification Corporation	206
Loans from Commercial Banks (SPA)	7
Loans from Commercial Banks	32
Total Long Term Loans	474
Current Liabilities
Account Payable	232
Payable to RVPN	270
Deposits from Consumers	157
Overdue Principal & interest on Commercial Loans	0
Total Current Liabilities	659
Total Liabilities	1275

'D'

Part - I [(See Rule 4(l)(c)]Distribution Undertaking Ajmer DiscomThe Distribution Undertaking Ajmer DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belongig to the Board concerning the distribution of electricity concerning distribution in the area of supply as listed in Part Ii of Schedule L, consisting of:I. DISTRIBUTION ASSETS :All 33kv, 11 kv, LT. (Single Phase 2 wire to 3 phase 5 wire) lines (with overhead lines, Aerial Bunched cables and underground cables) and sub-stations on different types of supports with various sizes of conductors and step up/ step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and nonconventional generation units, service connections and installations inside consumers premises, street lighting signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities including any of the above assets under construction as or effective date of transfer.II. GENERAL ASSETS :

Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures,cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centres, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete.

(b)The following if they are, predominantly occupied/ used for the activities of Distribution Undertaking Ajmer Discom as on the effective date of transfer:

All Old power house office buildings excluding the surrounding unutilized vacant land owned by the board.

III. MISCELLANEOUS :

1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

2. Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

3. Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above.

4. Recognition of payables for purchase of Energy from RVPN to the extent of acceptable norms of the Working Capital.

5. Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

6. Other Current liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above.

7. Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and I above.

8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above.

9. Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

10. Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

IV. In consideration of the transfer as mentioned above, State Government shall be issued 150,000,000 shares of face value of Rs. 10/- each in the Ajmer Discom.[Schedule - 'D'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - II [See Rule 4(1)(c)]Aggregate Assets and Liabilities to be vested in the Ajmer Discom

	Rupees Crores (Rounded off)
Long Term Assets
Gross Fixed Assets	1029
Accumulated depreciation	425
Net fixed Assets	604
Capital Expenditure in progress	17
Total Long Term Assets	621
Current Assets
Cash and Bank Balances	14
Gross Stock	24
Less: Provision for Unserviceable Stores	4
Net Stock	20
Gross Receivables or Sale of Electricity	186
Provision for Doubtful debts	78
Net Receivables	108
Provision for Unbilled revenue	182
Other Receivables	163
Total Current Assets	487
Total Assets	1108
Net Worth
Share Capital	150
Grants & Capital subsidies	6
Total Net Worth	156
Long Term Loans
SLR Bonds	57
Taxable Bonds	90
Loans from IDBI/SIDBI	22
Loans from Power Finance Corporation	67
Loans from Rural Electrification Corporation	233
Loans from Commercial Banks (SPA)	11
Loans from Commercial Banks	44
Total Long-Term Loans	524
Current Liabilities
Accounts Payable	165
Payables to RVPN	113
Deposits from Consumers	150
Overdue Principal & Interest on other Loans	0
Total Current Liabilities	428
Total Liabilities	1108

[Schedule - 'E'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - I [See Rule 4(l)(c)]Distribution Undertaking Jodhpur DiscomThe Distribution Undertaking Jodhpur DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belonging to the Board concerning the distribution of electricity concerning distribution in the area of supply as listed in Part III of Schedule L, consisting of:I. DISTRIBUTION ASSETS:All 33KV, 11LV, LT. (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines. Aerial Bunched cables and underground cables) and Sub-stations on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and non- conventional generating units, service connections and installations inside consumers premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities including any of the above assets under construction as on effective date of transfer or projects.II. GENERAL ASSETS:

Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including, roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training, centres, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete.

(b)The following, if they are predominantly occupied/used for the activities of Distribution Undertaking Jodhpur Discom as on the effective date of transfer:

All Old power house office buildings excluding the surrounding unutilized vacant land owned by the Board.

(c)The office establishment and other buildings and lands, not covered elsewhere in this Schedule which are predominantly occupied/used for the activities of Distribution Undertaking -Jodhpur Discom as on the effective date of transfer.

III. MISCELLANEOUS:

1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Par as I and II above.

2. Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

3. Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above.

4. Recognition of payables for purchase of Energy from RVPN to the extent of acceptable norms of the Working Capital.

5. Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above.

6. Other Current Liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above.

7. Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above.

9. Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

10. Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above.

IV. In consideration of the transfer as mentioned above, the State Government shall be issued 120,000,000 shares of face value of Rs. 10/- each in the Jodhpur Discom.[Schedule - 'E'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]Part - II [See Rule 4( 1)(c)]Aggregate Assets and Liabilities to be vested in the Jodhpur Discom

	Rupees Crores (Rounded off)
Long Term Assets
Gross Fixed Assets	825
Accumulated depreciation	362
Net fixed Assets	513
Capital Expenditure in progress	10
Total Long Term Assets	523
Current Assets
Cash and Bank Balances	9
Gross Stock	18
Less: Provision for Unserviceable Stores	13
Net Stock	15
Gross Receivables or Sale of Electricity	134
Provision for Doubtful debts	57
Net Receivables	77
Provision for Unbilled revenue	135
Other Receivables	166
Total Current Assets	402
Total Assets	925
Net Worth
Share Capital	120
Grants & Capital subsidies	5
Total Net Worth	125
Long Term Loans
SLR Bonds	6
Taxable Bonds	5
Loans from 1DBI/S1DB1	26
Loans from Power Finance Corporation	51
Loans from Rural Electrification Corporation	254
Loans from Commercial Banks (SPA)	9
Loans from Commercial Banks	64
Total Long-Term Loans	415
Current Liabilities
Accounts Payable	212
Payables to RVPN	80
Deposits from Consumers	93
Overdue Principal & Interest on Commercial loans	0
Total Current Liabilities	385
Total Liabilities	925

[Schedule 'F'] [Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).][See Rule 4(3)]Retained Liabilities

Item	Rs. Crore
Retained liability	Nil

G

[See Rule 6(2)(a)]Arrangements For The Transfer Of Personnel To The Generation UndertakingPersonnel belonging to the units of the Board alongwith its subordinate offices will stand transferred to RVUN on the effective date of transfer as shown in the list below: -

1. CE, O & M, Kota Thermal Power Station.

2. CE, O & M, Suratgarh Thermal Power Station.

3. CE, Construction STPS.

4. CE, Ramgarh Gas.

5. CE, Thermal Design.

6. Dy. CE, H & GP.

7. XEN, Mointoring Generation.

8. XEN, Gas Turbine.

9. MIS (Generation).

10. Assistant Secretary, ACR.

11. Dy. Director Personnel, KTPS.

12. Dy. Director Personnel, STPS.

13. Dy. Director Personnel, LL.

14. XEN (Training) Kota.

15. FA & COA.

16. CAO, F & R.

17. Dy. COA, Control.

18. Dy. Director IA KTPS.

19. Office of the Member (Generation).

'H'

[See Rule 6(2)(b)]Arrangements For The Transfer Of Personnel To The Transmission UndertakingPersonnel belonging to the units of the Board alongwith its subordinate offices will stand transferred to RVPN on the effective date of transfer as shown in the list below:-

1. CE, T & C Jaipur.

2. CE, T & C Jodhpur.

3. Dy. CE, RE-INSP & LD.

4. SE, SO & LD.

5. SE, SLDC.

6. SE, M & P, Jaipur.

7. SE, M & P, Udaipur

8. XEN, Protection, Ajmer.

9. XEN, Protection, Alwar.

10. XEN, Protection, Suratgarh.

11. XEN, Protection-1, Jaipur.

12. XEN, Protection-2, Jaipur.

13. XEN, Protection, Balora.

14. XEN, Protection, Jodhpur.

15. XEN, Protection, Kota.

16. XEN, Protection, Ratangarh.

17. XEN, Protection, Udaipur.

18. CE, PP & V.

19. SE, P & P.

20. SE, 400 kV Design.

21. SE, NPP.

22. EN, BOOM.

23. Director, Civil.

24. SE, Civil, Jaipur.

25. SE, Civil, Bikaner.

26. SE, Civil, Kota.

27. SE, Civil, Udaipur.

28. XEN, Civil, Ajmer.

29. XEN, Civil, Bikaner.

30. XEN, Civil, Jaipur.

31. XEN, C-BSB.

32. XEN, C Design, Jaipur.

33. XEN, Q.C. Jaipur.

34. XEN, Civil, Jodhpur.

35. XEN, Civil, Sirohi.

36. XEN, Civil-11, Kota.

37. XEN, Civil, Banswara.

38. XEN. Civil, Construction, KTPS.

39. CE. MM.

40. SE. TLPC Jaipur.

41. ACOS, T & C, Beawar.

42. ACOS. T & C Heerapura.

43. Sr. AO, SSPC & TLPC.

44. Addl. Secretary, Administration.

45. Addl. Director, Statistics.

46. Addl. Director, PR.

47. Dy. Secretary, Pension.

48. Asst. Secretary, GAB.

49. Land Acquisition Officer.

50. Dy. SP, & V, Jaipur.

51. Dy. Director Personnel, T & C, Jodhpur.

52. Dy. Director Personnel T & C, Jaipur.

53. Jt. Director, IR.

54. Director, Legal.

55. Director, Training.

56. XEN (R & T) Jaipur.

57. Director, Reforms.

58. Resident Officer. Delhi.

59. Director Accounts.

60. Sr. AO, CPC.

61. Sr. AO, Budget.

62. Special Officer, B & R.

63. OSD, RE.

64. CAO, Revenue.

65. CAO, P & F.

66. CAO, Accounts.

67. Dy. Director 1A Expenditure.

68. AO-1A Expenditure 1, Jaipur.

69. AO-IA Expenditure 2, Jaipur.

70. SE. ISP.

71. Sr. AO, Commercial.

72. Office of Chairman.

73. Office of Member (T & NPP).

74. Office of Member (D).

75. Office of Member (F & A).

76. Office of Member (P S R ).

'I'

[See Rule 6(2)(c))]Arrangements For The Transfer Of Personnel To The Distribution Undertaking Jaipur DiscomPersonnel belonging to the units of the Board alongwith its subordinate offices will stand transferred to Jaipur Discom on the effective date of transfer as shown in the list below:-

1. CE, O & M Kota Zone.

2. CE, O & M Alwar Zone.

3. CE, O & M Jaipur Zone.

4. SE, O&M Alwar Circle.

5. SE, O&M Bharatpur Circle.

6. SE. O&M Jaipur City Circle.

7. SE. O&M Jaipur Dist. Circle.

8. SE, O&M Dausa Circle.

9. SE, O&M Jhalawar Circle.

10. SE, O&M Kota Circle.

11. SE, O&M Sawaimadhopur Circle.

12. SE, S & I.

13. XEN, S&I, Kota.

14. XEN, S&I, Alwar.

15. XEN, S&I, Jaipur.

16. CE, M&P

17. E, M&P Alwar

18. SE, M&P Kota

19. XEN. Metering, Alwar

20. XEN, Metering, Bhiwadi

21. XEN, Metering-1, Jaipur

22. XEN, Metering-2, Jaipur

23. XEN, Metering-3, Jaipur

24. XEN, Metering, Kota

25. XEN, Metering, Bharatpur

26. SE. STDP

27. XEN, Monitoring sub-Transmission

28. XEN-1, STDP

29. SE, Civil HQ, Jaipur

30. XEN, Civil, Alwar

31. XEN, Civil-1, Kota

32. SE, Procurement. Jaipur

33. Dy. COS, Kota

34. ACOS, Alwar

35. ACOS, Dausa

36. ACOS, Jaipur

37. ACOS, CSO, Jaipur

38. ACOS, Bharatpur

39. ACOS. Jhalawar

40. ACOS, Kota

41. ACOS, Sawaimadhopur

42. Sr. AO Procurement

43. Office of the Secretary

44. MIS (D-l)

45. Dy. Secretary, Enquiry

46. Asst. Secretary, Sec. 1

47. Administrative Officer

48. Director. Security & Vigilance

49. Dy. SP, S & V, Kota

50. Dy. SP, S & V Alwar

51. All XEN, AEN Vigilance offices in the territorial jurisdiction of the Jaipur Discom

52. Director Personnel

53. Dy. Director Personnel, Alwar

54. Dy. Director Personnel, Kota

55. Dy. Director Personnel. Jaipur

56. Legal Cell, Jaipur

57. XEN (Training), Alwar

58. Sr. AO, Central Collection Center

59. AO, Cash

60. Director IA, Jaipur

61. AO-IA Revenue, Jaipur

62. AO-1A Revenue, Alwar

63. AO-IA Revenue, Kota

64. AO-IA HT Billing, Jaipur

65. AO-IA Expenditure 3, Jaipur

66. AO-IA Expenditure, Kota

67. AEN-IA Technical, Jaipur

68. AEN-IA Technical, Alwar

69. AEN-IA Technical, Kota

70. Jt. Director, Commercial

71. CAO, Commercial

'J'

[See Rule 6(2) (d)[Arrangements For The Transfer Of Personnel To The Distribution Undertaking Ajmer DiscomPersonnel belonging to the units of the Board alongwith its subordinate offices will stand transferred to Ajmer Discom on the effective date of transfer as shown in the list below : -

1. CE, O&M Udaipur Zone

2. CE, O&M Ajmer Zone

3. CE. O&M JhunJhunu Zone

4. SE, O&M Ajmer Circle

5. SE, O&M Bhilwara Circle

6. SE, O&M Nagpur Circle

7. SE, O&M Jhunjhunu Circle

8. SE, O&M Sikar Circle

9. SE, O&M Banswara Circle

10. SE. O&M Chittorgarh Circle

11. SE, O&M Udaipur Circle

12. XEN, S&I, Udaipur

13. XEN, S&I, Ajmer

14. XEN, S&I, Jhunjhunu

15. Sr. AO, S&I

16. SE, M&P Ajmer

17. SE, M&P Sikar

18. XEN, Metering, Makrana

19. XEN, Metering, Ajmer

20. XEN, Metering, Bhilwara

21. XEN, Metering, Sikar

22. XEN, Metering, Udaipur

23. XEN, Metering, Chittorgarh

24. SE, Monitoring (under CE, PPM)

25. XEN, Monitoring Transmission

26. XEN-2. STDP

27. SE, Civil, Ajmer

28. XEN, Civil, Jhunjhunu

29. XEN, Civil, Udaipur

30. SE, SSPC, Jaipur

31. Dy. COS, Udaipur

32. ACOS, Jhunjhunu

33. ACOS, Sikar

34. ACOS, Nagaur

35. ACOS, Bhilwara

36. ACOS, Chittorgarh

37. ACOS, Udaipur

38. ACOS, Ajmer

39. MIS (D-II)

40. XEN, Grievances

41. Asstt. Secretary, Sec.-4

42. XEN Special Vigilance

43. Dy. SP, S&V, Udaipur

44. Dy. SP, S&V, Sikar

45. All XEN, AEN Vigilance offices in the territorial jurisdiction of the of the Ajmer

46. Dy. Director Personnel, Ajmer

47. Dy. Director Personnel, Udaipur

48. Dy. Director Personnel, Jhunjhunu

49. XEN (Training), Ajmer

50. AO, Establishment

51. CAO. Control

52. Sr. AO. EA

53. Dy. Director 1A, Revenue

54. AO-IA Revenue, Ajmer

55. AO-IA Revenue, Jhunjhunu

56. AO-IA Revenue, Udaipur

57. AO-IA Expenditure, Udaipur

58. AEN-IA Technical, Ajmer

59. AEN-IA Technical, Jhunjhunu

60. AEN-IA Technical, Udaipur

61. Director Safety

'K'

[See Rule 6(2)(e)]Arrangements For The Transfer Of Personnel To The Distribution Undertaking Jodhpur DiscomPersonnel belonging to the units of the Board alongwith its subordinate offices will stand transferred to Jodhpur Discom on the effective date of transfer as shown in the list below: -

1. CE, O&M Jodhpur Zone

2. CE, O&M Bikaner Zone

3. SE, O&M Bikaner Circle

4. SE, O&M Sriganganagar Circle

5. SE. O&M Hanumangarh Circle

6. SE, O&M Churn Circle

7. SE, O&M Banner Circle

8. SE, O&M Jodhpur City Circle

9. SE, O&M Jodhpur Dist. Circle

10. SE, O&M Pali Circle

11. SE, Monitoring (under Dy. CE, RE-INSP & LD)

12. XEN, S&I, Jodhpur

13. XEN, S&I, Bikaner

14. SE, M&P, Jodhpur

15. SE, M&P, Bikaner

16. XEN, Metering, Hanumangarh

17. XEN, Metering, Bikaner

18. XEN, Metering, Jodhpur

19. XEN, Metering, Sirohi

20. AEN. MT, Churu

21. AEN. ST. Chum

22. XEN-3, STDP

23. SE. Civil, Jodhpur

24. XEN, Civil, Hanumangarh

25. XEN, Civil, Jaisalmer

26. COS, Jaipur

27. Dy. COS, Bikaner

28. Dy. COS, Jodhpur

29. Dy. COS-I, Jaipur

30. Dy. CIS-II, Jaipur

31. ACOS, Bikaner

32. ACOS, Churu

33. ACOS, Hanumangarh

34. ACOS, Sriganganagar

35. ACOS, Barmer

36. ACOS, Jodhpur

37. ACOS, Pali

38. CAO, MM

39. MIS (D-III)

40. Dy. Secretary, Rectt.

41. Asst. Secretary. Sec. 3

42. Sr. AO, Admn.

43. Sr. AO, Vigilance, Jaipur

44. AO (R & T)

45. Dy. SP, S&V, Jodhpur

46. Dy. SP, S&V, Bikaner

47. All XEN, AEN Vigilance offices in the territorial Jurisdiction of the Jodhpur Discom

48. Dy. Director Personnel, Jodhpur

49. Dy. Director Personnel, Bikaner

50. Legal, Cell, Jodhpur

51. XEN (Training), Jodhpur

52. Dy. Director 1A, Technical

53. AO-IA Revenue, Jodhpur

54. AO-IA Revenue, Bikaner

55. AO-IA Expenditure, Jodhpur

56. AO-IA Expenditure, Bikaner

57. AEN-IA Technical, Jodhpur

58. AEN-IA Technical, Bikaner

59. Director, Commercial

'L'

[See Rule 2(b), (g). (h)]Area Of Supply & Distribution Of The Distribution CompaniesPart - IThe Jaipur Discom shall have the area of supply as the following existing O&M Circles of the Board.

(a)Alwar Circle

(b)Bharatpur Circle

(c)Jaipur City Circle

(d)Jaipur Dist. Circle

(e)Dausa Circle

(D Jhalawar Circle

(g)Kota Circle

(h)Sawaimadhopur Circle

Part - IIThe Ajmer Discom shall have the area of supply as the following existing O&M Circles of the Board.

(a)Ajmer Circle

(b)Bhilwara Circle

(c)Nagaur Circle

(d)Jhunjhunu Circle

(e)Sikar Circle

(f)Banswara Circle

(g)Chittorgarh Circle

(h)Udaipur Circle

Part-IIIThe Jodhpur Discom shall have the area of supply as the following existing O&M Circles of the Board.

(a)Bikaner Circle

(b)Sriganganagar Circle

(c)Hanumangarh Circle

(d)Churn Circle

(e)Banner Circle

(f)Jodhpur City Circle

(g)Jodhpur Dist. Circle

(h)Pali Circle

[Schedule - 'M'] [Added by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).][See Rule 6(7)(ii)]Transfer of Investments/Receivables

Item	Rs. Crores (Rounded off)
GPF Investments to GPF Trust	149
Pension Fund Investments to Pension Trust	150
Receivables from CPF Trust to GPF Trust	62
Receivables from CPF Trust to Pension Trust	29
Total	390

[Schedule - 'N'] [Added by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).][See Rule 6(2)]Notifications on Staff Transfer

1. Notification No. F. 15(1) Energy/2000 dated August 25. 2000.

2. Notification No. F. 15(1) Energy/2000 dated December 21. 2000

3. Notification No. F. 15( 1) Energy/2000 Part dated January 18, 2001 (5 notifications)

4. Notification No. F. 15(1) Energy/2000 Part dated February 16. 2001

5. Notification No. F. 15(1) Energy/2000 Part dated July 6, 2001 (2 notifications)

6. Notification No. F. 15(1) Energy/2000 dated November 28, 2001

[Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).][Substituted by Notification No. G.S.R. 91, dated 17.1.2002 (w.e.f. 19.7.2000).]

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