Section 5(5) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(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.
