Section 2(1) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
(1)In this scheme unless the context otherwise requires :(a)"Central Act" means the Electricity Act, 2003;(b)"Commission" means the commission defined under the Uttar Pradesh Electricity Reforms Act, 1999 (U.P. Act No. 24 of 1999) and also referred to in Section 82 of the Central Act;(c)"Date of Transfer" means the date to be notified by the State Government in accordance with this scheme;(d)"Effective Date" means the date as specified by the State Government;(e)"Personnel" means officers and employees including workmen, trainees of the Transferor by whatever name called and also includes officers and employees on deputation from the Transferor to other organizations or institutions;(f)"Proceeding" includes all proceedings of whatever nature, suits, appeals, complaints, petitions, applications, conciliatory, arbitration whether civil or criminal or otherwise;(g)"Schedule" means a Schedule appended to this Transfer Scheme;(h)"State" means the State of Uttar Pradesh,(i)"State Act" means the Uttar Pradesh Electricity Reforms Act, 1999 as amended from time to time;(j)"State Government" means the Government of Uttar Pradesh;(k)"Transferor" means the U.P. Power Corporation Limited, owned and controlled by the State Government;(l)"Transferee" means the Uttar Pradesh Power Transmission Corporation Limited, a State Government Company and a company incorporated under the Companies Act, 1956;(m)"Transmission Undertaking" means the undertaking related to the activities of Transmission, State Transmission Utility and State Load dispatch Centre presently being undertaken by Transferor and acts incidental and ancillary thereto.
