Section 5 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
5. Transfer of property to the State.
(1)On and from the date of transfer to be notified by the State Government the properties and all interests, rights and liabilities of the Board as specified in Schedule 'A' to 'E' shall stand transferred to and vested in the State Government for the purposes of the Transfer Schemes under these Scheme Rules.(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the personnel and personnel related matters including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation terminal and retirement benefits and the same shall be dealt in the manner provided under Rule 7 of these Scheme Rules.
