Section 5(4) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(4)On such transfer and vesting of the Assets and Liabilities in terms of sub-rule (1) to RVUN or in terms of sub-rule (2) to RVPN or in terms of sub-rule (3) to respective Distribution Companies, as the case may be, the Transferee shall be responsible for all contracts, rights, deeds, schemes, bonds, agreements and other instruments of whatever nature pertaining to the Undertakings transferred to it, to which the Board was initially a party, subsisting or having effect on the effective date of transfer, in the same manner as the Board was liable immediately before the effective date of transfer, and the same shall be in full force and effect against or in favour of the Transferee and may be enforced as fully and effectively as if the Transferee had been a party thereto instead of the Board.
