Section 53(4) in The North-Eastern Areas (Reorganisation) Act, 1971
(4)Nothing in the preceding provisions of this section shall be construed as preventing the Government of any of the successor States from constituting at any time on or after the appointed day, a State Electricity Board or a State Warehousing Corporation for that State under the provisions of the Act relating to such Board or Corporation; and if such a Board or a Corporation is so constituted in any of the successor States before the dissolution of the Board or the Corporation referred to in sub-section (1),--(a)provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over from the existing Board or corporation all or any of its undertakings, assets, rights and liabilities in that State, and(b)upon the dissolution of the existing Board or Corporation,--(i)any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State;(ii)any employees who would otherwise have been transferred to or re-employed by that State under sub-section (3), read with clause (i) of sub-section (5), shall be transferred to or re-employed by the new Board or the new Corporation instead of to or by that State.
