Section 2(1) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(1)In this Scheme, unless there Is any thing repugnant In the subject or context. -(a)"Act" means the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999):(b)"Ajmer Discom" means the Ajmer Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribution and supply of electricity in the areas as specified in Part II of Schedule - I of this Scheme:(c)"Assets" include dams, dikes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated plants, machinery equipments, transmission and distribution systems, lands, buildings, offices, store, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents, trade marks and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever situated:(d)"Board" means the Rajasthan State Electricity Board Constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948):(e)"Distribution Companies" means Ajmer Discom, Jaipur Discom and Jodhpur Discom collectively:(f)"Effective date of transfer" means the date of publication of this scheme in the Official Gazette:(g)"Jaipur Discom" means the Jaipur Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribute and supply of electricity in the areas as specified in Part I of Schedule I of this Scheme:(h)"Jodhpur Discom" means the Jodhpur Vidyut Vitaran Nigam Limited which is incorporated with the principal Object of engaging in the business of distribution and supply of electricity in the areas as specified In Part III of Schedule-I of this Scheme:(i)"Liabilities" include all liabilities, debts, duties, obligations and other outgoing including statutory liabilities and Government levies of whatever nature including the contingent liabilities which may arise in regard to dealings before the effective date of transfer in respect of the specified Undertakings:(j)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called including those on deputation to other organisations or institutions, but shall exclude persons on deputation from other organisations to the Board:(k)"Proceedings" include all proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory or arbitration, whether civil or criminal, or otherwise in which "Board" is one of the parties:(l)"RVPN" means the Rajasthan Rajya Vidyut Prasaran Nigam Limited established by the State Government, as envisaged under section 13 of the Act, with the principal object of engaging in the business of procurement, transmission and bulk supply of electricity:(m)"RVUN" means Rajasthan Rajya Vidyut Utpadan Nigam Limited, a company established by the State Government with the principal object of engaging in the business of generation of electricity;(n)"Schedule" means the schedules appended to this Scheme:(o)"State Government" means the Government of Rajasthan;(p)"Transferee" means RVUN or RVPN or Distribution Company or companies as the case may be, in whom the Undertaking or undertakings are vested:(q)"Undertaking" means a block or blocks of assets and liabilities of whatever nature of the Board and State of Rajasthan, as the case may be, concerning generation, transmission, distribution or supply of electricity, and unless the context otherwise requires shall include the concerned personnel;
