Section 11 in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
11. Rights, duties 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 authorizing the Transferee to undertake such functions and activities on their own and independent of the Board.(2)The State Government may issue the notification under sub-clause (1) above from time to time in respect of one or more of the Transferees, but all such notifications shall be issued before the end of the provisional period mentioned in clause 9.(3)The tariff terms and conditions for the sale and supply of electricity for the services of transmission and distribution by the Transferee and all other dealings between the Transferee and also with the Board shall be as may be decided by the Board provisionally and shall be subject to the determination and approval by the Commission.(4)Till further orders of the Commission regarding the tariff determination, the revenues from the distribution and retail supply of electricity shall be collected by Tangedco in its entirety and will reimburse the expenses of Tantransco on actual basis till further order of the Commission on determination of Tariff for transmission charges.(5)The expenses incurred by the TNEB Limited will be reimbursed on actual basis by Tangedco and Tantransco in the proportion determined by the Chairman TNEB Ltd in consultation with Tangedco & Tantransco.(6)In terms of section 14 read with section 131 of the Act, the Transferee concerned shall be a deemed Licensee for the activities and functions of the Board transferred to them which require licenses, under the provisions of the Act. However, the Transferee concerned shall apply to the Commission for grant of licence under section 14 of the Act for carrying on any of the activities after the issue of Notification of Transfer Scheme by the State Government.
