Section 4(2) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
(2)The Stale Government shall, within thirty days from the date of issue of Notification of this scheme constitute a committee to receive representations from personnel covered at (a) and options from personnel covered at (b) of Schedule-A. The Committee shall consider representations and options so received based on the need of the transferees, suitability of personnel, organisational requirements and other relevant factors, keeping consistency with the overall objectives of the Act and make recommendations of the State Government within 6 months of the constitution of committee by State Government.
