Section 55(2) in The Haryana Electricity Reform Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power and matters specifically provided for in this Act, such rule may provide for all or any of the following matters, namely :-(a)the procedure to be adopted by the selection committee for discharge of functions under the Act;(b)the preparation and implementation of the transfer scheme, the transfer of assets, liabilities and personnel to Generating Companies, licensees and others in the State; and(c)the financing, funding giving of guarantee etc. to the persons involved in the generation, transmission, distribution and supply of electricity in the State.
