Section 5(2) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(2)To the extent and during the period that the transfer of the Distribution Undertakings is provisional, as stated in sub-rule (1), the State Government may alter, vary, modify, add or otherwise change the term(s) of the Transfer Scheme in such manner as the State Government may consider appropriate.
