Section 9(1) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(1)The classification of Undertakings made under Rule 4 shall be provisional and unless otherwise directed by the State Government shall be final upon the expiry of 12 months from the date when the undertakings are transferred to OHPC or Gridco, as the case may be, in terms to these rules.
