Section 12 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
12. Rights and Powers of the Transferees during the provisional period.
(1)The transferees shall continue to function and undertake business activities assigned to them on behalf of and as agents of the Board till such time the State Government issues a Notification authorising the transferees to undertake such functions and activities on their own and independent of the Board.(2)The State Government may issue such notification from time to time in respect of one or more of the transferees, but all such notifications shall be before the end of the provisional period as specified in Rule 10.
