Section 11 in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
11. Classification and transfer of property, rights, liabilities and proceedings to be provisional in the first instance.
(a)The classification and transfer of Undertakings including personnel under this Scheme, unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of twelve months from the appointed date.(b)At any time within a period of twelve months from the appointed date, the State Government may by order to be notified amend, vary, modify, add, reduce, delete or otherwise change terms and conditions of the transfer including items included in the transfer, and transfer such properties, interests, rights, liabilities, personnel and proceedings forming part of an Undertaking of one Transferee to that of any other Transferee or the Board or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate.(c)On the expiry of the period of twelve months from the appointed date and subject to any directions given by the State Government, the transfer of undertakings, properties, interests, rights, liabilities, personnel and proceedings made in accordance with this Scheme shall become final.
