Section 10(3) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(3)In the case referred to in the foregoing proviso, the Government shall have and shall be deemed always to have had power to require the trustees to transfer the funds with them, and the securities and other properties, if any, in which the same may have been invested, in so far as they may relate to the staff transferred to the Government; and the trustees shall be completely discharged in respect of all claims to, or enforceable against, the funds, securities and other properties so transferred.
