Section 10(2) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(2)At any time within a period of twelve months from the date of the transfer, 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 and 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.
