Section 10 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
10. Classifications and transfer of property, rights, liabilities and proceedings to be provisional in the first instance.
(1)The classification and transfer of Undertakings including personnel under these Scheme Rules, unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of twelve months from the date of the transfer.(2)At any time within a period of twelve months from the date of the transfer, the State Government may by order to be notified amend, vary, modify, add, reduce, delete or otherwise change terms and conditions of the transfer including items included in the transfer, and transfer such properties, interests, rights, liabilities, personnel and proceedings and forming part of an Undertaking of one transferee to that of any other transferee or the Board or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate.(3)On the expiry of the period of twelve months from the date of the transfer and subject to any directions given by the State Government, the transfer of Undertakings, properties, interests, rights, liabilities, personnel and proceedings made in accordance with the Scheme Rules shall become final.
