Section 2 in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
2. Definitions.
- In this Scheme, unless the context otherwise requires,(a)"Act" means the Electricity Act, 2003. (Central Act 36 of 2003);(b)"Board" means the Tamil Nadu Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948);(c)"Company" or "Corporation" means the company incorporated as a fully owned Government Company under the Companies Act 1956 (Central Act 1 of 1956);(d)"Commission" means the Tamil Nadu Electricity Regulatory Commission (TNERC) established under section 17 of the Electricity Regulatory Commissions Act, 1998 (Central Act 14 of 1998) and constituted under section 82 of the Electricity Act,20D3 (Central Act 36 of 2003);(e)"Liabilities" include all liabilities, debts, duties, obligations and other outstandings including statutory liabilities and Government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the date of the transfer in respect of the Undertakings transferred under this Scheme;(f)"Personnel" means staff, workmen, employees, officers and managers 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. It includes persons ordered to be permanently absorbed but yet to be absorbed in the Board;(g)"Proceeding" means the proceeding of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory, arbitration, whether civil or criminal or otherwise;(h)"Property" means all assets including power systems, dams, tunnels, intake and outlet structures of water conductor systems, generating stations with associated plant, machinery, equipment, transmission towers, lines, transformers, breakers, land, building, offices, stores, installations, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts- corporeal and incorporeal, tangible and intangible assets, benefits, consents, authorities, registrations, patents, trademarks and powers of every kind, nature and description whatsoever, privileges, liberties, easements, advantages, approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever situate;(i)"Schedule" means Schedules appended to this Scheme;(j)"State" means the State of Tamil Nadu;(k)"State Government" means the Government of Tamil Nadu;(l)"Tamil Nadu Generation and Distribution Corporation Limited", means a Company to which the Generation and Distribution Undertakings of the Board are to be transferred in accordance with this Scheme;(m)"Tamil Nadu Transmission Corporation Limited", means a company to which the Transmission Undertakings of the Board are to be transferred in accordance with this Scheme;(n)"Terminal Benefits" means the gratuity, pension, dearness and other applicable allowances, medical benefit, and other applicable benefits including the right to have the appropriate revisions in the above benefits consistent with the practice that were prevalent in the Board;(o)"TNEB Limited" means the Company that will own all shares of reorganised two Companies (i.e.) Tamil Nadu Generation and Distribution Corporation Limited and Tamil Nadu Transmission Corporation Limited;(p)"Transferee" means the Tamil Nadu Generation and Distribution Corporation Limited, Tamil Nadu Transmission Corporation Limited or TNEB Limited, as the case may be, in whom the functions and Undertakings of the Board are vested in terms of the provisions of the Act and this Scheme;(q)"Tripartite Agreement" means the Agreement entered into by the State Government, the Board and the Union or Association of the Personnel concerned and as may be modified by the parties to the said Agreement, from time to time;(r)"Undertaking" means the business and block or blocks of properties, interest, rights, liabilities, obligations, proceedings and personnel to the extent and in the manner specified as a part of the Undertakings and such other properties, interest, rights, liabilities, obligations and proceedings and wherever the context so admits shall include the personnel as specified in this Scheme relevant to the functions;(s)The words and expressions used in this Scheme and defined in the Act and the rules and regulations made thereunder, but not specifically defined in this Scheme shall have the meanings, respectively as assigned to them in the Act and the rules and regulations made thereunder.
