(5)Subject to sub-rule (1), the State Government may, after consulting the APTRANSCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and, require APTRANSCO (the TRANSFEROR COMPANY) to transfer such of the Personnel as the State Government may specify to the APDISTCOs, in such manner and on such terms and conditions as the State Government may specify in the order.
