Section 6(a) in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
(a)In accordance with the Section 131 (1) of the Act, on and from the appointed date As corrected by Corrigendum Notification No. F 1-8/2008/13/1 dated the 30th December, 2008. published in Chhattisgarh Rajpatra (Asadharan) dated 30-12-2008 Page 800. [01 January, 2009) the properties and all interests, rights, liabilities and proceedings of the Board as specified in Schedules 'A' to 'E' shall stand transferred to and vested in the State Government for the purposes of further transfers under this Scheme.
