Section 7(1) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(1)If any doubt, dispute or difficulty arise in regard to the transfers under these rules, the State Government may by order published in the Official Gazette make such provisions not inconsistent with the provisions of the Act or these rules as appear to it to be necessary or expedient for removing the difficulty ;Provided that no order shall be made under these rules after the expiry of a period of two years from the appointed date.
