Section 66(2) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(2)Any directions issued under sub-section (1) in respect of a company referred to in that sub-section, may include directions-(a)regarding the division of the interests and shares of existing State of Uttar Pradesh in the Company among the successor States;(b)requiring the reconstitution of the Board of Directors of the Company so as to give adequate representation to all the successor States.
