Section 4 in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
4. Classification of assets, liabilities and proceedings.
[Sections 23 and 55]. - (1) The assets, liabilities and proceedings vested in the State Government under rule 3 as on the effective date, shall stand classified into -(a)Generation Undertakings as specified in Schedule A; and(b)Transmission and Distribution Undertakings as specified in Schedule B.(2)If any of the assets classified under sub-rule (1) is subject to any security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liability in respect thereof is classified in different Undertakings, the State Government may provide for the appointment of the liability secured by such assets and rights thereto between the different Undertakings and upon such apportionment the security shall be applicable to such apportioned liabilities only.
