Section 3 in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
3. Definitions.
- In this Scheme, unless the context otherwise requires -(a)"Appointed date" means the date(s) notified by the State Government for effecting transfer of functions, properties, interest, undertakings, rights and liabilities, proceedings or personnel of the Board to the relevant Transferee in accordance with the Act and this Scheme arid different dates may be appointed for different provisions and different transfers under the Scheme.(b)"Board" means Chhattisgarh State Electricity Board constituted under Section 5 (i) of the Electricity (Supply) Act, 1948 (54 of 1948) which is also functioning as deemed State Transmission Utility and a Licensee as per Section 172(a) of the Electricity Act, 2003;(c)"Act" means the Electricity Act, 2003 (36 of 2003);(d)"Company" means a company formed and registered under the Companies Act, 1956 (1 of 1956) and includes any body corporate under a Central, State or Provincial Act;(e)"Distribution Company" means the Chhattisgarh State Power Distribution Company Limited, a company incorporated under the Companies Act, 1956 with the main object of distribution, supply and trading of electricity;(f)"Generation Company" means the Chhattisgarh State Power Generation Company Limited, a company incorporated under the Companies Act, 1956 with the main object of operation and maintenance of running unit related with generation of electricity as well as installation of new power plant in Chhattisgarh State.(g)"Holding Company" means Chhattisgarh State Power Holding Company Limited, a company to be incorporated under the Companies Act, 1956 with the main object of undertaking the coordination activities between Generation Company, Distribution Company and Transmission Company for smooth functioning of the above mentioned successor entities.(h)"Liabilities" include all liabilities, debts, duties, obligations and other outgoing including statutory liabilities and Government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the appointed date in respect of the Undertakings transferred under this scheme.(i)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called and includes trainees, if any for the recruitment in the Board and those on deputation from the Board to other organizations or institutions.(j)"Proceeding" means the proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory, arbitration whether civil or criminal or otherwise;(k)"Property" means all assets including power systems, generating stations, transmission and distribution systems, dams, tunnels, plant, machinery, land, building, offices, stores, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining and attached thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts-corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations patents, trade marks and powers of every kind, nature and description whatsoever, privileges, liberties, casements, advantages, benefits and approvals, contracts, deeds schemes bonds, agreement and other instruments and interest of whatever nature and wherever situate ;(l)"Rules" means the rules under this transfer scheme.(m)"Schedule" means the Schedules appended to this Scheme;(n)"State" means the State of Chhattisgarh;(o)"Transferee" means Transmission Company or Generation Company or Distribution Company or Trading Company or Holding Company, as the case may be, in whom the functions and Undertakings of the Board are vested in terms of the provisions of the Act read with this Scheme;(p)"Trading Company" means the Chhattisgarh State Power Trading Company Limited, a company to be incorporated under the Companies Act, 1956 with the main object of undertaking the trading of electricity.(q)"Transmission Company" means the Chhattisgarh State Power Transmission Company Limited, a company incorporated under the Companies Act, 1956 with the main object of undertaking the transmission of electricity in the State of Chhattisgarh;(r)"Undertaking" means the functions of the Board and a block or blocks of properties, interest, rights and liabilities to the extent and in the manner specified as a part of the undertakings and such other properties, interest, rights and liabilities, personnel and proceeding as specified in this Scheme relevant to the functions;
