Section 9(1) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(1)The classification and transfer of Undertakings excluding personnel under this Scheme, unless otherwise specified in any order made by the State Government, shall be provisional for a period of one year from the respective date of transfer. All transfer of personnel from the Board to TANGEDCO under clause 6 shall be provisional for a period of three years from the date of transfer and after this period, the transfer shall be treated as final, subject to any order passed by the State Government under sub-clause (2) of this clause.
