Section 4 in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
4. Transfer of property to the State.
(1)On and from the First day of November 2010 the properties, interests in property, rights and liabilities which before the said date belonged to the Board as specified in Schedules A,B and C shall stand transferred to and vest in the State Government for the purposes of further transfers under this Scheme.(2)Nothing in sub-clause (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the personnel and personnel related matters including-the statutory dues such as salary, wages, gratuity, pension, provident fund, compensation, terminal and retirement benefits and the same shall be dealt in the manner provided in clause 6 of this Scheme.
