Section 5(1) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(1)The State Government may, from time to time by order to be notified in the Orissa Gazette transfer and vest the Undertakings classified together with such residuary assets, residuary liabilities and residuary proceedings in OHPC or Gridco ("the Transfer") based on the classification under Rule 4.
