Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Power Sector Reforms Transfer Scheme, 2000 [18 January 2002] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title, extent and commencement. 2. Definitions. 3. Transfer of Assets etc. to the State Government. 4. Classification of Assets etc. into Undertakings. 5. Transfer of Assets, Liabilities, etc. by the State Government. 6. Transfer of Personnel. 7 . Rights and obligations of third parties restricted.-Upon the transfer being effected in accordance 8. Pending proceedings.- All proceedings of whatever nature by or against the Board pending on 9. Classifications and Transfer of Assets and Liabilities provisional in the first instance. 10. The transfer of the personnel to be provisional in the first instance. 11. Rights and powers of the Transferees. 12. Decision of State Government final. SCHEDULE 1 :- SCHEDULE A SCHEDULE 2 :- PART II SCHEDULE 3 :- SCHEDULE - B SCHEDULE 4 :- PART II SCHEDULE 5 :- SCHEDULE C SCHEDULE 6 :- SCHEDULE D SCHEDULE 7 :- SCHEDULE E SCHEDULE 8 :- SCHEDULE F SCHEDULE 9 :- SCHEDULE G SCHEDULE 10 :- SCHEDULE H SCHEDULE 11 :- SCHEDULE I SCHEDULE 12 :- SCHEDULE J SCHEDULE 13 :- SCHEDULE K SCHEDULE 14 :- SCHEDULE L SCHEDULE 15 :- SCHEDULE M SCHEDULE 16 :- SCHEDULE N Rajasthan Power Sector Reforms Transfer Scheme, 2000 [18 January 2002] Rajasthan Power Sector Reforms Transfer Scheme, 2000 notified on July 19, 2000 has been amended by notifications issued by the State Government from time to time, in exercise of powers conferred by sections 14, 15, 16 and 58 of the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999) and under rule 9 of the Rajasthan Power Sector Reforms Transfer Saptereme, 2000. The amended transfer scheme incorporating above amendments is further notified for general information as under: THE RAJASTHAN POWER SECTOR REFORMS TRANSFER SCHEME 2000 (Published in Official Gazette, Extraordinary part 4 (Ga) sub-clause (1), dated July 19, 2000) In exercise of the powers conferred by sections 14, 15, 16 and 58 of the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999) the State Government hereby makes the following Scheme for providing and giving effect to the transfer of assets, properties, liabilities, obligations, proceedings and personnel of Rajasthan State Electricity Board to Rajasthan Rajya Vidyut Utpadan Nigam Limited (RVUN), Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPN) and the Distribution Companies. CHAPTER 1 PRELIMINARY 1. Short title, extent and commencement. :- (1) This Scheme may be called the Rajasthan Power Sector Reforms Transfer Scheme, 2000. (2) This Scheme shall extend to the whole of the State of Rajasthan and also to such Assets, Liabilities, Proceedings and Personnel of the Rajasthan State Electricity Board outside the State of Rajasthan. (3) This Scheme shall come into force from the date of its publication in the Official Gazette. (Published in Official Gazette, Extraordinary part 4 (Ga) sub-clause (1) dated July 19, 2000) 2. Definitions. :- (1) In this Scheme, unless there is anything repugnant in the subject or context. (a)"Act means the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999); (b)"Ajmer Discommeans the Ajmer Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribution and supply of electricity in the areas as specified in Part II of Schedule L of this Scheme; (c)"Assets"nclude dams, dykes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated plants, machinery equipments, transmission and distribution systems, lands, buildings, offices, stores, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents, trade marks and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever situated; (d) "Board" eans the Rajasthan State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948); (e) "Distribution Companies" mn Ajmer Discom, Jaipur Discom and Jodhpur Discom collectively; (f) "Effective date of transfer" mes the date of publication of this scheme in the Official Gazette; (g) "Jaipur Discom" mea the Jaipur Vidyut Vitaran Nigam Limited, which is incorporated with the principal object of engaging in the business of distribution and supply of electricity in the areas as specified in Part I of Schedule L of this Scheme; (h) "Jodhpur Discom" mea the Jodhpur Vidyut Vitaran Nigam Limited which is incorporated with the principal object of engaging in the business of distribution and supply of electricity in the areas as specified in Part III of Schedule L of this Scheme; (i) "Liabilities" incle all liabilities, debts, duties, obligations and other outgoings including statutory liabilities and Government levies of whatever nature including the contingent liabilities which may arise in regard to dealings before the effective date of transfer in respect of the specified Undertakings; (j) "Personnel" meansorkmen, employees, staff and officers of the Board by whatever name called including those on deputation to other organisations or institutions, but shall exclude persons on deputation from other organisations to the Board; (k) "Proceedings" includell proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory or arbitration, whether civil or criminal, or otherwise in which Board is one of the parties; (l) "RVPN" means t Rajasthan Rajya Vidyut Prasaran Nigam Limited established by the State Government, as envisaged under section 13 of the Act, with the principal object of engaging in the business of procurement, transmission and bulk supply of electricity; (m) "RVUN" means Rajthan Rajya Vidyut Utpadan Nigam Limited, a company established by the State Government with the principal object of engaging in the business of generation of electricity; (n) "Schedule" means the hedules appended to this Scheme; (o) "State Government" means the Gernment of Rajasthan; (p) "Transferee" means RVUN oRVPN or Distribution Company or Companies as the case may be, in whom the Undertaking or Undertakings are vested; (q) "Undertakings" mean a blockr blocks of assets and liabilities of whatever nature of the Board and State of Rajasthan, as the case may be, concerning generation, transmission, distribution or supply of electricity, and unless the context otherwise requires shall include the concerned personnel; (2) Words and expressions used and defined in the Act but not defined in this Scheme shall have the same meaning as assigned in the Act. 3. Transfer of Assets etc. to the State Government. :- (1) On and from the effective date of transfer, all claims of the Board against the State Government shall stand extinguished and cancelled and in consideration thereof all claims of State Government against the Board shall stand extinguished and cancelled, which consideration shall be in full and final settlement of all the claims of the Board and all the remaining assets and liabilities of the Board shall stand transferred to and vest in the State Government absolutely. (2) Nothing in sub-rule (1) shall apply to rights, responsibilities, liabilities and obligations in respect of the Personnel and matters relating thereto including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and these shall be dealt with in the manner provided under rule 6 of this Scheme. 4. Classification of Assets etc. into Undertakings. :- (1) The Assets and Liabilities vested in the State Government in terms of rule 3 and such other Assets and Liabilities as the State Government considers appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into : (a) Generation Undertakings as set out in Schedule A, (b) Transmission Undertakings as set out in Schedule B, (c) Distribution Undertakings as set out in Schedules C to E. (2) If the assets under sub-rule (1) above are subject to security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof are to be classified in different Undertakings, the State Government, may by order, provide for the apportionment of the liabilities secured by such properties, assets and rights between the different Undertakings and upon such apportionment the security shall be applicable to the apportioned liability only. (3) The liabilities specified in Schedule F shall not form a part of the liabilities classified as Generation, Transmission and Distribution Undertakings in Schedules A to E but shall form part of residuary liabilities to be retained by the State Government. 5. Transfer of Assets, Liabilities, etc. by the State Government. :- (1) The Assets and Liabilities forming part of Generation Undertakings as set out in Schedule- A shall stand transferred to and vest in RVUN on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or RVUN or any other person, subject, however, to the terms and conditions of this Scheme. (2) The Assets and Liabilities forming part of Transmission Undertakings as set out in Schedule B shall stand transferred to and vest in RVPN on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or RVPN or any other person, subject, however, to the terms and conditions of this Scheme. (3) The Assets and Liabilities forming part of Distribution Undertakings as set out in Schedules C to E shall stand transferred to and vest in the Jaipur Discom, Ajmer Discom and Jodhpur Discom respectively on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or Distribution Companies or any other person, subject, however, to the terms and conditions of this Scheme. (4) On such transfer and vesting of the Assets and Liabilities in terms of sub-rule (1) to RVUN or in terms of sub-rule (2) to RVPN or in terms of sub-rule (3) to respective Distribution Companies, as the case may be, the Transferee shall be responsible for all contracts, rights, deeds, schemes, bonds, agreements and other instruments of whatever nature pertaining to the Undertakings transferred to it, to which the Board was initially a party, subsisting or having effect on the effective date of transfer, in the same manner as the Board was liable immediately before the effective date of transfer, and the same shall be in full force and effect against or in favour of the Transferee and may be enforced as fully and effectively as if the Transferee had been a party thereto instead of the Board. (5) As consideration for the transfer and vesting of the Assets and Liabilities to RVUN or RVPN or Distribution Companies, as mentioned in sub-rules (1), (2), (3) and ( 4 ) and Schedules A to E as the case may be, the State Government will be issued shares and/ or instruments as specified in Schedules A to E respectively. 6. Transfer of Personnel. :- (1) The transfer of personnel in terms of this Scheme shall be subject to the terms and conditions contained in the Act. (2) Subject to sub-rule (1), the personnel on the effective date of transfer shall stand transferred as under :- (a) The personnel classified in Schedule-G shall stand transferred to and permanently absorbed in RVUN; (b) The personnel classified in Schedule-H stand transferred to and permanently absorbed in RVPN; (c) The personnel classified in Schedule-I stand transferred to and permanently absorbed in Jaipur Discom; (d) The personnel classified in Schedule-J stand transferred to and permanently absorbed in Ajmer Discom; (e) The personnel classified in Schedule-K stand transferred to and permanently absorbed in Jodhpur Discom; Provided that the Personnel specified in the Notifications listed in Schedule N, shall stand transferred to and permanently absorbed in RVUN, RVPN, Ajmer Discom, Jaipur Discom or Jodhpur Discom, as the case maybe, as per the listed notifications.; (3) On such transfer and subject to the provisions of the Act and other provisions of this Scheme the personnel shall form a part of the services of RVUN or RVPN or the Distribution Companies, as the case may be, but their rank, scale of pay and interse seniority as existing in the Board on the effective date of transfer shall be maintained. (4) Notwithstanding the provisional nature of transfer of personnel to RVUN, RVPN and the Distribution Companies as per sub-rule (1) of rule 10, the personnel shall discharge the duties and functions as may be assigned to them from time to time by RVUN or RVPN or the Distribution Companies, as the case may be, and RVUN, RVPN and the Distribution Companies shall have the power to exercise all administrative and disciplinary control over such personnel transferred to them as per this Scheme. (5) The transfer of personnel shall be further subject to the following conditions, namely,-- (a) that the terms and conditions of the services applicable to personnel on the effective date of transfer, shall not in anyway be less favourable than those applicable to them immediately before the said effective date of transfer. Accordingly the salary, allowances and other pecuniary benefits including terminal benefits applicable on the effective date of transfer shall be protected and shall not be adversely changed; (b) all such personnel shall have continuity of service in all respects; (c) all benefits of service accrued before the said effective date of transfer shall be fully recognised and taken into account for all purposes including the payment of terminal benefits; (d) to any orders that may be passed by the Courts in the proceedings pending on the said effective date of the transfer in regard to seniority or other matters concerning the service conditions of the Personnel; (e) subject to this Scheme, the personnel shall cease to be in the service of the Board and shall not assert or claim any benefit of service under the State Government or the Board. (6) Subject to the Act and this Scheme, the Transferee shall frame regulations governing the conditions of personnel transferred to the Transferee under this Scheme and till such time the existing service rules/regulations of the Board shall apply mutatis-mutandis. (7) (i) Subject to sub-rule (8), in respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, pension and any other Superannuation fund or any other special fund created or existing for the benefit of the personnel, the relevant Transferee shall stand substituted for the Board for all purposes and all the rights, powers and obligations of the Board in relation to any and all such matters shall become those of the Transferee concerned and the services of the personnel shall be treated as having been continuous for the purpose of the application of this sub-rule. (ii) The investments and receivables as contained in Schedule M, which represent the contributions towards GPF and Pension shall be transferred by the State Government to the GPF and Pension Trust as the funded part of the liability of the trust to the personnel. (8) (i) RVPN shall be responsible to ensure that the pension and gratuity trusts of the Board personnel as on 19th July 2000 are adequately funded to meet the pension and gratuity payments pertaining to the years of service rendered by the personnel of the Board including retired personnel in the Board as on 19th July 2000; (ii) In the event of any shortfall of funds with the trusts at any point of time relating to the period of services as on 19 July 2000, the State Government shall ensure availability of the required funds in the trusts subject to a maximum amount equivalent to Rs 1,769 Crores determined as per actuarial valuation done for the purpose; (iii) The management of RVUN, RVPN and the Distribution Companies shall be responsible to ensure that the contribution to the Trusts relating to personnel related funds for the services after July 19, 2000, of their respective personnel is made as required from time to time. (9) All obligations in respect of pension and other retirement benefits including provident fund, Superannuation and Gratuity to the employees, who have retired from the services of the Board before the effective date of transfer, shall be discharged by RVPN. (10) All proceedings including disciplinary proceedings pending against the personnel prior to the effective date of transfer from the Board to Transferees or from Transferees to other Transferees, as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the effective date of transfer shall not abate and will be continued with the Transferee consistent with the applicable service Rules. 7. Rights and obligations of third parties restricted.-Upon the transfer being effected in accordance :- with the Act and this Scheme the rights and obligations of all persons shall be restricted to the Transferee to whom they are assigned to and notwithstanding anything contained in any deed, documents, instruments, agreements or arrangements which such person has with the Board, the person shall not claim any right or interest against the State Government or the Board or any other Transferee. 8. Pending proceedings.- All proceedings of whatever nature by or against the Board pending on :- t h e effective date of transfer shall not abate or discontinue or otherwise in anyway be affected prejudicially by reason of the transfer scheme mentioned in the Act and in provisions of this Scheme, and such proceedings may be continued and prosecuted by or against the Transferee to whom the assets and liabilities relating to such proceedings are assigned in accordance with this Scheme only and nobody else. Such proceedings may be continued in the same manner and to the same extent as it would or might have been continued and prosecuted by or against the Board if the transfers specified in this Scheme had not been made. 9. Classifications and Transfer of Assets and Liabilities provisional in the first instance. :- (1) The classification and transfer of Undertakings under the rule 4,unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of 18 months from the effective date of the transfer. (2) At any time within a period of 18 months from the effective date of the transfer, the State Government may by order to be notified amend, vary, modify, add, delete or otherwise change terms and conditions of the transfer including items included in the transfer or the value thereof, and transfer such properties, interests, rights, liabilities and forming part of an Undertaking of one Transferee to that of any other Transferee or to the State Government in such manner and on such terms and conditions as the State Government may consider appropriate. Upon such orders having being passed the relevant Schedule shall stand amended accordingly. (3) On the expiry of the period of 18 months from the date of the transfer but subject to any directions given by the State Government, the transfer of Undertakings, properties, interests, rights and liabilities made in accordance with this Scheme shall become final. (4) The provisions of rule 9 shall not apply to the transfer of Personnel and matters relating thereto. 10. The transfer of the personnel to be provisional in the first instance. :- (1) All transfer of personnel from the Board to the RVUN, RVPN and the Distribution Companies under rule 6 shall be provisional for a period of six months and after this period the transfer shall be treated as final, subject to any order passed by the State Government under the sub-rule (3). (2) The State Government shall, within fifteen days from the effective date of transfer, constitute a committee to receive representations from personnel. The committee shall consider representations so received based on the need of the transferees, suitability of personnel, organisational requirements and other relevant factors, keeping consistency with the overall objectives of the Act and make recommendations to the State Government. (3) (a) At any time within a period of six months from the effective date of transfer, the State Government may, by order to be notified, amend, vary, modify, or otherwise change the transfer of personnel to transferee, under sub-rule (2) of rule 6, as the State Government may consider appropriate. Upon such orders having been passed, the relevant Schedules shall stand amended accordingly. (b) The transfer and absorption of personnel to the transferee, in accordance with the amended Schedules, shall be final and shall be effective as if it has been made on the effective date of transfer. 11. Rights and powers of the Transferees. :- (1) Within 60 days of the effective date of transfer RVPN shall apply to the Commission for grant of license under section 18 of the Act to undertake the business of bulk supply of electricity in the State: Provided, however, that on and from the effective date of transfer and till the grant of license by the Commission, RVPN shall be entitled to exercise the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948), and undertake the business of bulk supply of electricity in the State, in the same manner as the Board was entitled to exercise prior to the effective date of transfer. (2) Within 60 days of the effective date of transfer the Distribution Companies shall apply to the Commission for the grant of license under section 18 of the Act to undertake the business of distribution and retail supply of electricity in the respective areas of supply as specified in Schedule- L: Provided, however, that on and from the effective date of transfer and till the grant of license by the Commission, the Distribution Companies shall be entitled to exercise the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1948(Central Act No. 54 of 1948), and undertake the business of distribution and retail supply of electricity, in the respective areas of supply as specified in Schedule- L, in the same manner as the Board was entitled to, prior to the effective date of transfer. 12. Decision of State Government final. :- (1) If any doubt, dispute, difference or issue shall arise in regard to the transfers under this Scheme subject to the provisions of the Act, the decision of State Government thereon shall be final and binding on all parties. (2) The State Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulties arising in implementing the transfers under this Scheme. SCHEDULE 1 SCHEDULE A PART I See Rule 4(1) (a) GENERATION UNDERTAKINGS The Generation Undertakings shall comprise of all the Assets, Liabilities and proceedings concerning Generation consisting of I. POWER STATIONS: THERMAL: (a) KOTA THERMAL POWER STATION (Stage I) with 2 generating units of 110 MW capacity each with all associated and related equipment such as generators, turbines, boilers, condensers, electrostatic precipitators, controls and instrumentation, Railway Sidings, coal handling system, ash handling system, ash pond, raw water supply and treatment system, DM water plant, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, service transformers, auxiliary unit transformers circuit breakers, HT & LT Switchgears, control and protection system, overhead cranes, RCC chimney, Stores, spare parts, consumables, raw materials etc. and works in progress. (b) KOTA THERMAL POWER STATION (Stage-II) with 2 generating units of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, DM water plant, Secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, service transformers, circuit breakers, HT & LT Switchgears, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc. and works in progress. (c) KOTA THERMAL POWER STATION (Stage-III) with 1 generating unit of 210 MW capacity each along with all associated and related equipment such as generators, turbines, boilers, auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system, ash pond, raw water supply and treatment system, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, Stores, spare parts, consumables, raw materials etc. and works in progress. (d) SURATGARH THERMAL POWER STATION (Stage-I) with two units of 250 MW each capacity along with all associated and related equipment such as generators, turbines, boilers auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, DM Water plant, cooling towers, secondary fuel oil storage facilities and its handling system, switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and works in progress. HYDEL POWER STATIONS: (a) MAHI Phase I: Penstocks at the intake structure, penstock gates, power house, draft tube gate, tail race channel with 2 units of 25 MW capacity each along with generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists, power house stores, spare parts, consumables, raw materials etc. and works in progress. (b) MAHI Phase II: Penstocks at the intake structure, penstock gates, power house, draft tube gate, tail race channel with 2 units of 45 MW capacity each along with generators, turbines and all associated and related equipment and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, pen stock and draft tube gates, overhead cranes, gantry cranes, hydraulic hoists, power house stores, spare parts, consumables, raw materials etc. and works in progress. MINI HYDEL POWER STATIONS: a) Anoopgarh Hydel Station Phase I: Anoopgarh Power House Phase I located on Anoopgarh branch of Indira Gandhi Mukhya Nahar (IGMN), near village Biradhwal, with 3 units of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. b) Anoopgarh Hydel Station Phase II: Anoopgarh Power House Phase II located on Anoopgarh branch of Indira Gandhi Mukhya Nahar (IGMN), near village Birmana, with 3 units of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. c) Birsalpur: Birsalpur Power House with one unit of 535 kW located on Birsalpur branch of Indira Gandhi Mukhya Nahar (IGMN), generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. d) Charanwala Mini Hydel: Charanwala Power House located on Charanwala branch of Indira Gandhi Mukhya Nahar (IGMN), with one unit of 1.2 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. e) Mangrol Mini Hydel: Mangrol Power House located near village Mangrol, on Right Main Canal of Chambal Project, with three units of 2.0 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. f) Poogal Mini Hydel Phase I: Poogal Phase I Power House, located on Poogal branch of Indira Gandhi Mukhya Nahar (IGMN) near village Dandi, with one unit of 1.5 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. g) Poogal Mini Hydel Phase II: Poogal Phase II Power House, located on Poogal branch of Indira Gandhi Mukhya Nahar (IGMN) near village Sattasar, with one unit of 650 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. h) RMC Mahi I: RMC Mahi I Power House, located on Right Main Canal of Mahi Project area near village Ghatol, with two units of 400 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. i) RMC Mahi II: RMC Mahi II Power House, located on Right Main Canal of Mahi Project area near village Ganora, with one unit of 165 kW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. j) Suratgarh Mini Hydel: Suratgarh Mini Hydel Power House, located on Suratgarh Branch of Indira Gandhi Mukhya Nahar (IGMN), with two units of 2.0 MW generation capacity with all associated and related equipment, switchyard, and power house stores, spare parts, T & P, consumables, raw materials etc. and works in progress. GAS GENERATION: Ramgarh Gas: Generating Station having one unit of generating capacity 3 MW and another of 35.5 MW along with all associated equipment namely gas turbine, steam turbine, generator transformers, heat recovery steam generators, control & instrumentation, HSD storage facilities along with all the associated auxiliaries and work-in-progress. II. POWER PROJECTS UNDER CONSTRUCTION: (a) Suratgarh Thermal Power Station II envisaging 2 units of 250 MW each along with associated equipment. (b) Ramgarh Extension envisaging 2 units of 35.5 MW each along with related equipment. III. GENERAL ASSETS: (a) The following, if they exclusively or primarily pertain to the generating stations or projects referred to in Paras I and II above or activities related to such generating stations or projects: Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (b) The office establishment and other buildings and lands, not covered elsewhere i n this schedule which are predominantly occupied/used for the activities of Generation Undertakings as on the effective date of transfer. IV. MISCELLANEOUS: 1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above. 2. Loans, secured and unsecured to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above. 3. Cash and bank balance to the extent they are associated with or related to Generation activities or the Undertakings or assets referred to in Para I to III above. 4 . Provident Fund, Pension Fund, Gratuity Fund and any other Funds based on servicing capability of the Undertaking. 5. Recognition of receivables for sale of energy to RVPN to the extent of acceptable norms of Working Capital. 6. Other current assets to the extent they are associated with or related to Generation activities or to the Undertakings or assets referred to in Para I to III above. 7. Other Current liabilities and provisions to the extent they are associated with or related to Generation activities or the Undertakings or Assets referred to in Para I to III above. 8. Share capital of State Government to the extent required to match the assets and liabilities referred to in Para I to III above. 9. Other liabilities to the extent they are associated with or related to Generation activities or to the Undertakings or Assets referred to in Para I to III above. 10. Proceedings to the extent they are associated with or related to Generation activities or to the Undertakings or Assets referred to in Para I to III above. V. In consideration of the transfer as mentioned above, the State Government shall be issued 924,590,000 shares of face value of Rs 10/- each in the RVUN. SCHEDULE 2 PART II LONG TERM ASSETS Rupees Crores (Rounded off) Gross Fixed Assets 1,675 Accumulated depreciation 441 Capital Expenditure in progress 1,234 Investments 1,625 194 TOTAL LONG TERM ASSETS 3,053 CURRENT ASSETS Cash and Bank Balances 4 Gross Stock 193 less Provision for Unserviceable Stores 15 Net Stock 178 Deferred Subvention receivables from State Government 492 Other Receivables 685 TOTAL CURRENT ASSETS 1,359 TOTAL ASSETS 4,412 NET WORTH Share Capital 925 TOTAL NET WORTH 925 LONG TERM LOANS SLR Bonds 103 Infrastructure (Tax Free) Bonds 161 Taxable Bonds 1,187 Loans from IDBI/SIDBI 67 Loans from Life Insurance Corporation 295 Loans from Power Finance Corporation 657 Loans from Rural Electrification Corporation 13 Loans from Commercial Banks 75 Loans from RIICO 175 TOTAL LONG TERM LOANS 2,733 CURRENT LIABILITIES Accounts Payable 414 Working Capital Borrowings from PFC 50 Working Capital Borrowings from HUDCO 190 Working Capital Borrowings from Bank of Maharashtra 100 TOTAL CURRENT LIABILITIES 754 TOTAL LIABILITIES 4,412 See Rule 4(1) (a) Aggregate Assets and Liabilities to be vested in RVUN * Deferred subvention receivables from State Government will carry an interest @ 5% per annum. SCHEDULE 3 SCHEDULE - B PART I (See Rule 4(1)(b)) TRANSMISSION UNDERTAKING The transmission undertaking shall comprise of all Assets and Liabilities belonging to the Rajasthan State Electricity Board concerning the transmission of electricity and others not otherwise included in Schedules A, C, D and E, including but not limited to the following: - I. TRANSMISSION ASSETS: All the transmission lines having the capacity to carry electricity at voltages of 66 kV and above (not withstanding the same are presently charged at voltages below 66 kV) on double circuit/single circuit/ single circuit on double circuit towers with Grid sub-stations of various capacities with all associated and related equipment, including step-up, step-down transformers, circuit breakers, metering arrangements and other protective devices with power-line communication system, allied control rooms, load dispatch center, lands (including right of way), buildings, roads and other auxiliary assets spread over within and outside the territory of the State including such assets under construction and assets acquired , transferred or rights of which were vested with the Board by transfer, sale, lease or otherwise, but excluding such constructions or installations lawfully owned and operated by others. In addition to the above, the 33 kV and below distribution system which are in the 66 kV and above Grid Sub-stations and are integral part of the transformation from 66 kV and above voltages to 33 kV and below voltages shall be part of the transmission system and they shall not form part of the distribution undertakings not withstanding anything contained in other schedules. II. SHARED GENERATING STATIONS (a) SATPURA THERMAL POWER STATION (an interstate project shared between Madhya Pradesh and Rajasthan) with 40% share of Rajasthan having five units of 62.5 MW capacity each along with all associated and related equipment such as generators, turbines, boilers auxiliary units with controls and instrumentation, Railway Sidings coal handling system, ash handling system ash pond, raw water supply and treatment system, cooling towers, secondary fuel oil storage facilities and its handling system and switch yard including step up transformers, step down transformers, circuit breakers, control and protection system, overhead cranes, stores, spare parts, consumables, raw materials etc. and, works in progress. (b) CHAMBAL COMPLEX: Inter State Project of Rajasthan Govt. and Madhya Pradesh Govt., with 50% share of Rajasthan, on cost and benefits with 5 units of 23 MW of Gandhi Sagar, 4units of 43 MW of Rana Pratap Sagar and 3 units of 33 MW of Jawahar Sagar. All assets are owned by both the Governments in the same ratio. O&M expenses are being met by both the Electricity Boards and reaping the power benefits based on their share. (c) BHAKRA BEAS COMPLEX (Inter State Project of Rajasthan Government, Government of Punjab, Government of Haryana and Government of Himachal Pradesh run by B.B.M. Board) with 15.22% Rajasthan share of Bhakra having 630.8 MW capacity , 58.5% Rajasthan share of Pong having 6 units of 60 MW capacity each and 20% Rajasthan share of Dehar having 6 units of 165 MW capacity each. All assets are owned by the respective Governments and reaping the power benefits based on their share. III. GENERAL ASSETS: (a) The following, if they exclusively or primarily pertain to the above mentioned transmission systems properties or projects or activities related to such transmission systems, properties or projects: Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (b) The following pertaining to the shared generating stations to the extent of rights which vested in the Board Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (c) All independent and stand-alone Rest houses, which are not parts of any substations/installations of the Board. (d) All Old Power house office buildings, not covered elsewhere in this scheme, and their associated structures, surrounding land belonging to the Board, including other assets inherited by the Board from Electrical & Mechanical Department of the State Government, and any unutilised vacant land of the Board, Head Office building of the Board at Jaipur (e) The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Transmission Undertakings as on the effective date of transfer. IV. MISCELLANEOUS: 1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to transmission activities or to the Undertakings or assets referred to in Paras I, II and III above. 2. Loans, secured and unsecured to the extent they are associated with or related to transmission activities or to the Undertakings or assets referred to in Paras I, II and III above. 3. Cash and bank balance to the extent they are associated with or related to transmission activities or the Undertakings or assets referred to in Paras I, II and III above. 4. Recognition of payables for purchase of Energy from RVUN to the extent of acceptable norms of the Working Capital. 5. Other Current Assets to the extent they are associated with or related to transmission activities or to the Undertakings or assets referred to in Paras I, II and III above. 6. Other Current liabilities and provisions to the extent they are associated with or related to transmission activities or the Undertakings or Assets referred to in Paras I, II and III above. 7. Contingent liabilities to the extent they are recognised and are associated with or related to transmission activities or to the Undertakings or Assets referred to in Paras I, II and III above. 8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I, II and III above. 9. Other liabilities to the extent they are associated with or related to transmission activities or to the Undertakings or Assets referred to in Paras I, II and III above. 10. Proceedings to the extent they are associated with or related to transmission activities or to the Undertakings or Assets referred to in Paras I, II and III above. V. In consideration of the transfer as mentioned above, the State Government shall be issued 440,000,000 shares of face value of Rs 10/- each in the RVPN. SCHEDULE 4 PART II Rupees Crores (Rounded off) Rupees Crores (Rounded off) LONG TERM ASSETS Gross Fixed Assets 1,807 Accumulated depreciation 692 Net Fixed Assets 1,115 Capital Expenditure in progress 375 Investments 30 TOTAL LONG TERM ASSET 1,520 CURRENT ASSETS Cash and Bank Balances 9 Gross Stock 54 less Provision for Unserviceable Stores 8 Net Stock 46 Receivables from DISCOMs 463 Gross Receivables for Sale of Electricity 0 Provision for Doubtful debts 0 Net Receivables 0 Deferred Subvention receivables from State Government 906 Other Receivables 329 TOTAL CURRENT ASSETS 1,753 TOTAL ASSETS 3,273 NET WORTH Share Capital 440 Grants & Capital subsidies 29 TOTAL NET WORTH 469 LONG TERM LOANS SLR Bonds 101 Taxable Bonds 299 Loans from IDBI/SIDBI 61 Loans from Life Insurance Corporation 338 Loans from Power Finance Corporation 227 Loans from Rural Electrification Corporation 140 Loans from Commercial Banks 75 TOTAL LONG TERM LOANS 1,241 CURRENT LIABILITIES See Rule 4(1) (b) Aggregate Assets and Liabilities to be vested in RVPN * Deferred subvention receivables from State Government will carry an interest @ 5% per annum. SCHEDULE 5 SCHEDULE C LONG TERM ASSETS Rupees Crores (Rounded off) Gross Fixed Assets 1,056 Accumulated depreciation 437 Net Fixed Assets 619 Capital Expenditure in progress Investments 1 TOTAL LONG TERM ASSETS 634 CURRENT ASSETS Cash and Bank Balances 22 Gross Stock 19 less Provision for Unserviceable Stores Net Stock 3 Gross Receivables for Sale of Electricity 16 Provision for Doubtful debts 441 Net Receivables 184 Provision for Unbilled revenue 257 Other Receivables 183 TOTAL CURRENT ASSETS 163 TOTAL ASSETS 641 NET WORTH 1,275 Share Capital Grants & Capital subsidies 140 TOTAL NET WORTH 2 LONG TERM LOANS SLR Bonds Taxable Bonds 31 Loans from IDBI/SIDBI 57 Loans from Power Finance Corporation 17 Loans from Rural Electrification Corporation 124 Loans from Commercial Banks (SPA) 206 Loans from Commercial Banks 7 TOTAL LONG TERM LOANS 474 CURRENT LIABILITIES Accounts Payable 232 Payables to RVPN 270 Deposits from Consumers 157 Overdue Principal & Interest on Commercial Loans 0 TOTAL CURRENT LIABILITIES 659 TOTAL LIABILITIES 1,275 PART I (See Rule 4(1)(c)) DISTRIBUTION UNDERTAKING JAIPUR DISCOM The Distribution Undertaking Jaipur DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belonging to the Board concerning the distribution of electricity in the area of supply as listed in Part I of Schedule L, consisting of: I. DISTRIBUTION ASSETS: All 33 kV, 11 kV, LT. (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines, Aerial Bunched cables and underground cables) and Sub-stations on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and non-conventional generating units, service connections and installations inside consumer s premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities, including any of the above assets under construction as on effective date of transfer. II. GENERAL ASSETS: (a) The following, if they exclusively or primarily pertain to the above mentioned distribution systems, properties or projects or activities related to such distribution systems, properties or projects: Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (b) The following, if they are predominantly occupied/used for the activities of Distribution Undertaking Jaipur Discom as on the effective date of transfer: All Old Power house office buildings excluding the surrounding unutilized vacant land owned by the board. (c) The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Distribution Undertaking Jaipur Discom as on the effective date of transfer. III. MISCELLANEOUS: 1.Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 2. Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 3. Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above. 4. Recognition of payables for purchase of Energy from RVPN to the extent of acceptable norms of the Working Capital. 5.Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 6. Other Current liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above. 7. Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above. 9. Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 10. Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. IV. In consideration of the transfer as mentioned above, the State Government shall be issued 140,000,000 shares of face value of Rs 10/- each in the Jaipur Discom. SCHEDULE - C PART II See Rule 4(1) (c) Aggregate Assets and Liabilities to be vested in the Jaipur Discom SCHEDULE 6 SCHEDULE D LONG TERM ASSETS Gross Fixed Assets 1,029 Accumulated depreciation 425 Net Fixed Assets 604 Capital Expenditure in progress 17 TOTAL LONG TERM ASSETS 621 CURRENT ASSET Cash and Bank Balances 14 Gross Stock 24 less Provision for Unserviceable Stores 4 Net Stock 20 Gross Receivables for Sale of Electricity 186 Provision for Doubtful debts 78 Net Receivables 108 Provision for Unbilled revenue 182 Other Receivables 163 TOTAL CURRENT ASSETS 487 TOTAL ASSETS 1,108 NET WORTH Share Capital 150 Grants & Capital subsidies 6 TOTAL NET WORTH 156 LONG TERM LOANS SLR Bonds 57 Taxable Bonds 90 Loans from IDBI/SIDBI 22 Loans from Power Finance Corporation 67 Loans from Rural Electrification Corporation 233 Loans from Commercial Banks (SPA) 11 Loans from Commercial Banks 44 TOTAL LONG TERM LOANS 524 CURRENT LIABILITIES Accounts Payable 165 Payables to RVPN 113 Deposits from Consumers 150 Overdue Principal & Interest on Other Loans 0 TOTAL CURRENT LIABILITIES 428 TOTAL LIABILITIES 1,108 PART I (See Rule 4(1) (c)) DISTRIBUTION UNDERTAKING AJMER DISCOM The Distribution Undertaking Ajmer DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belonging to the Board concerning the distribution of electricity concerning distribution in the area of supply as listed in Part II of Schedule L, consisting of: I. DISTRIBUTION ASSETS: All 33 kV, 11 kV, LT. (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines, Aerial Bunched cables and underground cables) and Sub-stations on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and non-conventional generating units, service connections and installations inside consumer s premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities including any of the above assets under construction as on effective date of transfer. II.GENERAL ASSETS: (a) The following, if they exclusively or primarily pertain to the above mentioned distribution systems, properties or projects or activities related to such distribution systems, properties or projects: Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (b) The following, if they are predominantly occupied/used for the activities of Distribution Undertaking Ajmer Discom as on the effective date of transfer: All Old Power house office buildings excluding the surrounding unutilized vacant land owned by the board. (c) The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Distribution Undertaking Ajmer Discom as on the effective date of transfer. III. MISCELLANEOUS: 1. Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 2. Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 3. Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above. 4 . Recognition of payables for purchase of Energy from RVPN to the extent of acceptable norms of the Working Capital. 5. Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 6. Other Current liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above. 7. Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 8. Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above. 9. Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 10. Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. IV. In consideration of the transfer as mentioned above, the State Government shall be issued 150,000,000 shares of face value of Rs 10/- each in the Ajmer Discom. SCHEDULE - D PART II See Rule 4(1) (c) Aggregate Assets and Liabilities to be vested in the Ajmer Discom Rupees Crores (Rounded off) SCHEDULE 7 SCHEDULE E LONG TERM ASSETS Gross Fixed Assets 875 Accumulated depreciation 362 Net Fixed Assets 513 Capital Expenditure in progress 10 TOTAL LONG TERM ASSETS 523 CURRENT ASSETS Cash and Bank Balances 9 Gross Stock 18 less Provision for Unserviceable Stores 3 Net Stock 15 Gross Receivables for Sale of Electricity 134 Provision for Doubtful debts 57 Net Receivables 77 Provision for Unbilled revenue 135 Other Receivables 166 TOTAL CURRENT ASSETS 402 TOTAL ASSETS 925 NET WORTH Share Capital 120 Grants & Capital subsidies 5 TOTAL NET WORTH 125 LONG TERM LOANS SLR Bonds 6 Taxable Bonds 5 Loans from IDBI/SIDBI 26 Loans from Power Finance Corporation 51 Loans from Rural Electrification Corporation 254 Loans from Commercial Banks (SPA) 9 Loans from Commercial Banks 64 TOTAL LONG TERM LOANS 415 CURRENT LIABILITIES Accounts Payable 212 Payables to RVPN 80 Deposits from Consumers 93 Overdue Principal & Interest on Commercial Loans 0 TOTAL CURRENT LIABILITIES 385 TOTAL LIABILITIES 925 PART I (See Rule 4(1)(c)) DISTRIBUTION UNDERTAKING JODHPUR DISCOM The Distribution Undertaking Jodhpur DISCOM shall comprise generally of all the Assets, Liabilities and proceedings belonging to the Board concerning the distribution of electricity concerning distribution in the area of supply as listed in Part III of Schedule L, consisting of: I. DISTRIBUTION ASSETS: All 33 kV, 11 kV, LT. (Single phase 2 wire to 3 phase 5 wire) lines (with overhead lines, Aerial Bunched cables and underground cables) and substations on different types of supports with various sizes of conductors and step up/step down transformers, breakers, protective and metering devices and control rooms, testing laboratories, lands (including right of way), buildings, roads, diesel generating sets or other conventional and non-conventional generating units, service connections and installations inside consumer s premises, street lighting and signal systems owned by or leased to the Board but excluding fittings, fixtures and installations owned, by private persons or local authorities including any of the above assets under construction as on effective date of transfer. II. GENERAL ASSETS: (a) The following, if they exclusively or primarily pertain to the above mentioned distribution systems, properties or projects or activities related to such distribution systems, properties or projects: Special tools and equipment, material handling equipment, earth movers, bulldozers, concrete mixtures, cranes, trailers, heavy and light vehicles, furniture, fixtures, office equipment, air conditioners, refrigerators, computers and signal systems, spares, consumables, raw materials, lands and civil works installations including roads, buildings, staff quarters, rest houses, properties and structures and their associated buildings, schools, dispensaries, testing laboratories and equipment, training centers, workshops, works in progress, machinery and equipment sent for repairs, scraps and obsolete. (b) The following, if they are predominantly occupied/used for the activities of Distribution Undertaking Jodhpur Discom as on the effective date of transfer: All Old Power house office buildings excluding the surrounding unutilized vacant land owned by the board. (c) The office establishment and other buildings and lands, not covered elsewhere in this schedule which are predominantly occupied/used for the activities of Distribution Undertaking Jodhpur Discom as on the effective date of transfer. III. MISCELLANEOUS: 1.Contracts, agreements, interest and arrangements to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 2.Loans, secured and unsecured to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 3.Cash and bank balance to the extent they are associated with or related to distribution activities or the Undertakings or assets referred to in Paras I and II above. 4.Recognition of payables for purchase of Energy from RVPN to the extent of acceptable norms of the Working Capital. 5.Other Current Assets to the extent they are associated with or related to distribution activities or to the Undertakings or assets referred to in Paras I and II above. 6.Other Current liabilities and provisions to the extent they are associated with or related to distribution activities or the Undertakings or Assets referred to in Paras I and II above. 7.Contingent liabilities to the extent they are recognised and are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 8.Share capital of the State Government to the extent required to match the assets and liabilities referred in Paras I and II above. 9.Other liabilities to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. 10.Proceedings to the extent they are associated with or related to distribution activities or to the Undertakings or Assets referred to in Paras I and II above. IV. In consideration of the transfer as mentioned above, the State Government shall be issued 120,000,000 shares of face value of Rs 10/- each in the Jodhpur Discom. SCHEDULE - E PART II See Rule 4(1) (c) Aggregate Assets and Liabilities to be vested in the Jodhpur Discom Rupees Crores (Rounded off) SCHEDULE 8 SCHEDULE F See Rule 4 (3) Retained Liabilities Item Rs Crores Retained liability NIL SCHEDULE 9 SCHEDULE G See Rule 6 (2) (a) ARRANGEMENTS FOR THE TRANSFER OF PERSONNEL TO THE GENERATION UNDERTAKING Personnel belonging to the units of the Board along with its subordinate offices will stand transferred to RVUN on the effective date of transfer as shown in the list below. 1. CE, O&M, Kota Thermal Power Station 2. CE, O&M, Suratgarh Thermal Power Station 3. CE, Construction STPS 4. CE, Ramgarh Gas 5. CE, Thermal Design 6. Dy.CE, H&GP 7. XEN Monitoring Generation 8. XEN, Gas Turbine 9. MIS (Generation) 10. Assistant Secretary, ACR 11. Dy. Director Personnel, KTPS 12. Dy. Director Personnel, STPS 13. Dy. Director Personnel, LL 14. XEN (Training), Kota 15. FA&COA 16. CAO, F&R 17. Dy. COA, Control 18. Dy. Director IA KTPS 19. Office of the Member (Generation) SCHEDULE 10 SCHEDULE H 1. CE, T&C, Jaipur 2. CE, T&C Jodhpur 3. Dy. CE, RE-INSP & LD 4. SE, SO & LD 5. SE, SLDC 6. SE, M&P Jaipur 7. SE, M&P Udaipur 8. XEN, Protection Ajmer 9. XEN, Protection Alwar 10. XEN, Protection Suratgarh 11. XEN, Protection 1 Jaipur12. XEN, Protection 2 Jaipur 13. XEN, Protection Balotra 14. XEN, Protection Jodhpur 15. XEN, Protection Kota 16. XEN, Protection Ratangarh 17. XEN, Protection Udaipur 18. CE, PP&M 19. SE, P&P 20. SE, 400 kV Design 21. SE, NPP 22. XEN, BOOM 23. Director, Civil 24. SE, Civil, Jaipur 25. SE, Civil Bikaner 26. SE, Civil Kota 27. SE, Civil Udaipur 28. XEN, Civil Ajmer 29. XEN, Civil Bikaner 30. XEN, Civil Jaipur 31. XEN, C-BSB 32. XEN, C Design, Jaipur 33. XEN, Q.C., Jaipur 34. XEN, Civil Jodhpur 35. XEN, Civil Sirohi 36. XEN, Civil II , Kota 37. XEN, Civil Banswara 38. XEN, Civil Construction, KTPS 39. CE, MM 40. SE, TLPC Jaipur 41. ACOS, T&C Beawar 42. ACOS, T&C Heerapura 43. Sr. AO, SSPC&TLPC 44. Addl. Secretary, Administration 45. Addl. Director, Statistics 46. Addl. Director, PR 47. Dy. Secretary, Pension 48. Asst. Secretary, GAB 49. Land Acquisition Officer 50. Dy. SP, S & V Jaipur 51. Dy. Director Personnel, T&C Jodhpur 52. Dy. Director Personnel, T&C Jaipur 53. Jt. Director, IR 54. Director, Legal 55. Director, Training 56. XEN (R&T), Jaipur 57. Director , Reforms 58. Resident Officer, Delhi 59. Director Accounts 60. Sr. AO, CPC 61. Sr. AO, Budget 62. Special Officer, B&R 63. OSD, RE 64. CAO, Revenue 65. CAO, P&F66. CAO, Accounts 67. Dy. Director IA Expenditure 68. AO - IA Expenditure 1, Jaipur 69. AO - IA Expenditure 2, Jaipur 70. SE, ISP 71. Sr. AO, Commercial 72. Office of Chairman 73. Office of Member (T&NPP) 74. Office of Member (D) 75. Office of Member (F&A) 76. Office of Member (PSR) See Rule 6 (2) (b) ARRANGEMENTS FOR THE TRANSFER OF PERSONNEL TO THE TRANSMISSION UNDERTAKING Personnel belonging to the units of the Board along with its subordinate offices will stand transferred to RVPN on the effective date of transfer as shown in the list below. SCHEDULE 11 SCHEDULE I 1. CE, O&M Kota Zone 2. CE, O&M Alwar Zone 3. CE, O&M Jaipur Zone 4. SE, O&M Alwar Circle 5. SE, O&M Bharatpur Circle 6. SE, O&M Jaipur City Circle 7. SE, O&M Jaipur Dist. Circle 8. SE, O&M Dausa Circle 9. SE, O&M Jhalawar Circle 10. SE, O&M Kota Circle 11. SE, O&M Sawaimadhopur Circle 12. SE, S&I 13. XEN, S&I, Kota 14. XEN, S&I, Alwar 15. XEN, S&I, Jaipur 16. CE, M&P 17. SE, M&P Alwar 18. SE, M&P Kota 19. XEN, Metering Alwar20. XEN, Metering Bhiwadi 21. XEN, Metering 1, Jaipur 22. XEN, Metering-2 Jaipur 23. XEN, Metering-3 Jaipur 24. XEN, Metering Kota 25. XEN, Metering Bharatpur 26. SE, STDP 27. XEN, Monitoring SubTransmission 28. XEN 1, STDP 29. SE, Civil HQ Jaipur 30. XEN, Civil Alwar 31. XEN, Civil I, Kota 32. SE, Procurement Jaipur 33. Dy.COS, Kota 34. ACOS, Alwar 35. ACOS, Dausa 36. ACOS, Jaipur 37. ACOS, CSO Jaipur 38. ACOS, Bharatpur 39. ACOS, Jhalawar 40. ACOS, Kota 41. ACOS, Sawaimadhopur 42. Sr. AO Procurement 43. Office of the Secretary 44. MIS (D- I) 45. Dy. Secretary, Enquiry 46. Asst. Secretary, Sec.1 47. Administrative Officer 48. Director, Security & Vigilance 49. Dy. SP, S & V Kota 50. Dy. SP, S & V Alwar 51. All XEN, AEN Vigilance offices in the territorial jurisdiction of the Jaipur Discom 52. Director Personnel 53. Dy. Director Personnel, Alwar 54. Dy. Director Personnel, Kota 55. Dy. Director Personnel, Jaipur 56. Legal Cell, Jaipur 57. XEN (Training), Alwar 58. Sr. AO, Central Collection Center 59. AO, Cash 60. Director IA, Jaipur 61. AO - IA Revenue, Jaipur 62. AO - IA Revenue, Alwar 63. AO - IA Revenue, Kota 64. AO - IA HT Billing, Jaipur 65. AO - IA Expenditure 3, Jaipur 66. AO - IA Expenditure , Kota 67. AEN - IA Technical, Jaipur 68. AEN - IA Technical, Alwar 69. AEN - IA Technical, Kota 70. Jt. Director, Commercial 71. CAO, Commercial See Rule 6 (2) (c) ARRANGEMENTS FOR THE TRANSFER OF PERSONNEL TO THE DISTRIBUTION UNDERTAKING JAIPUR DISCOM Personnel belonging to the units of the Board along with its subordinate offices will stand transferred to Jaipur Discom on the effective date of transfer as shown in the list below. SCHEDULE 12 SCHEDULE J 1. CE, O&M Udaipur Zone 2. CE, O&M Ajmer Zone 3. CE, O&M Jhunjhunu Zone 4. SE, O&M Ajmer Circle 5. SE, O&M Bhilwara Circle 6. SE, O&M Nagaur Circle 7. SE, O&M Jhunjhunu Circle 8. SE, O&M 21. XEN, Metering Sikar 22. XEN, Metering Udaipur 23. XEN, Metering Chittorgarh 24. SE, Monitoring (under CE,PPM) 25. XEN, Monitoring Transmission 26. XEN 2, STDP 27. 41. Asst. Secretary, Sec.4 42. XEN Special Vigilance 43. Dy. SP, S&V Udaipur 44. Dy. SP, S&V Sikar 45. All XEN, AEN Vigilance offices in the territorial jurisdiction of the Ajmer Discom 46. Dy. Director Personnel, Ajmer 47. Dy. Director Personnel, Sikar Circle 9. SE, O&M Banswara Circle 10. SE, O&M Chittorgarh Circle 11. SE, O&M Udaipur Circle 12. XEN, S&I, Udaipur 13. XEN, S&I, Ajmer 14. XEN, S&I, Jhunjhunu 15. Sr. AO, S&I 16. SE, M&P Ajmer 17. SE, M&P Sikar 18. XEN, Metering Makrana 19. XEN, Metering Ajmer 20. XEN, Metering Bhilwara SE, Civil Ajmer 28. XEN, Civil Jhunjhunu 29. XEN, Civil Udaipur 30. SE, SSPC Jaipur 31. Dy. COS, Udaipur 32. ACOS, Jhunjhunu 33. ACOS, Sikar 34. ACOS, Nagaur 35. ACOS, Bhilwara 36. ACOS, Chittorgarh 37. ACOS, Udaipur 38. ACOS, Ajmer 39. MIS (D-II) 40. XEN, Grievances Udaipur 48. Dy. Director Personnel, Jhunjhunu 49. XEN (Training), Ajmer 50. AO, Establishment 51. CAO, Control 52. Sr. AO, EA 53. Dy. Director IA, Revenue 54. AO - IA Revenue, Ajmer 55. AO - IA Revenue, Jhunjhunu 56. AO - IA Revenue, Udaipur 57. AO - IA Expenditure , Udaipur 58. AEN - IA Technical, Ajmer 59. AEN - IA Technical, Jhunjhunu 60. AEN - IA Technical, Udaipur 61. Director Safety See Rule 6 (2) (d) ARRANGEMENTS FOR THE TRANSFER OF PERSONNEL TO THE DISTRIBUTION UNDERTAKING AJMER DISCOM Personnel belonging to the units of the Board along with its subordinate offices will stand transferred to Ajmer Discom on the effective date of transfer as shown in the list below. SCHEDULE 13 SCHEDULE K 1.CE, O&M Jodhpur Zone 2.CE, O&M Bikaner Zone 3.SE, O&M Bikaner Circle 4.SE, O&M Sriganganagar Circle 5.SE, O&M Hanumangarh Circle 6.SE, O&M Churu Circle 7.SE, O&M Barmer Circle 8.SE, O&M Jodhpur City Circle 9.SE, O&M Jodhpur Dist. Circle 10. SE, O&M Pali Circle 11. SE, Monitoring (under Dy. CE, RE-INSP & LD) 12. XEN, S&I, Jodhpur 13. XEN, S&I, Bikaner 14. SE, M&P Jodhpur 15. SE, M&P Bikaner 16. XEN, Metering Hanumangarh 17. XEN, Metering Bikaner 18. XEN, Metering Jodhpur 19. XEN, Metering Sirohi 20. AEN, MT Churu 21. AEN, ST Churu 22. XEN 3, STDP 23. SE, Civil Jodhpur 24. XEN, Civil Hanumangarh 25. XEN, Civil Jaisalmer 26. COS, Jaipur 27. Dy.COS, Bikaner 28. Dy.COS, Jodhpur 29. Dy. COS I, Jaipur 30. Dy. COS II, Jaipur 31. ACOS, Bikaner 32. ACOS, Churu 33. ACOS, Hanumangarh 34. ACOS, Sriganganagar 35. ACOS, Barmer 36. ACOS, Jodhpur 37. ACOS, Pali 38. CAO, MM 39. MIS (D-III) 40. Dy. Secretary, Rectt. 41. Asst. Secretary, Sec.3 42. Sr. AO, Admn. 43. Sr. AO, Vigilance, Jaipur 44. AO (R&T) 45. Dy. SP, S&V Jodhpur 46. Dy. SP, S&V Bikaner 47. All XEN, AEN Vigilance offices in the territorial jurisdiction of the Jodhpur Discom 48. Dy. Director Personnel, Jodhpur 49. Dy. Director Personnel, Bikaner 50. Legal Cell, Jodhpur 51. XEN (Training.), Jodhpur 52. Dy. Director IA, Technical 53. AO - IA Revenue, Jodhpur 54. AO - IA Revenue, Bikaner 55. AO - IA Expenditure , Jodhpur 56. AO - IA Expenditure , Bikaner 57. AEN - IA Technical, Jodhpur 58. AEN - IA Technical, Bikaner 59. Director, Commercial See Rule 6 (2) (e) ARRANGEMENTS FOR THE TRANSFER OF PERSONNEL TO THE DISTRIBUTION UNDERTAKING JODHPUR DISCOM Personnel belonging to the units of the Board along with its subordinate offices will stand transferred to Jodhpur Discom on the effective date of transfer as shown in the list below. SCHEDULE 14 SCHEDULE L See Rule 2 (b), (g), (h) AREA OF SUPPLY & DISTRIBUTION OF THE DISTRIBUTION COMPANIES PART -I The Jaipur Discom shall have the area of supply as the following existing O&M Circles of the Board (a) Alwar Circle (b) Bharatpur Circle (c) Jaipur City Circle (d) Jaipur Dist. Circle (e) Dausa Circle (f) Jhalawar Circle (g) Kota Circle (h) Sawaimadhopur Circle PART -II The Ajmer Discom shall have the area of supply as the following existing O&M Circles of the Board (a) Ajmer Circle (b) Bhilwara Circle (c) Nagaur Circle (d) Jhunjhunu Circle (e) Sikar Circle (f) Banswara Circle (g) Chittorgarh Circle (h) Udaipur CirclePART -III The Jodhpur Discom shall have the area of supply as the following existing O&M Circles of the Board (a)Bikaner Circle (b)Sriganganagar Circle (c)Hanumangarh Circle (d)Churu Circle (e)Barmer Circle (f)Jodhpur City Circle (g)Jodhpur Dist. Circle (h)Pali Circle SCHEDULE 15 SCHEDULE M Item Rs. Crores (Rounded off) GPF Investments to GPF Trust 149 Pension Fund Investments to Pension Trust 150 Receivables from CPF Trust to GPF Trust 62 Receivables from CPF Trust to Pension Trust 29 Total 390 See Rule 6 (7) (ii) SCHEDULE 16 SCHEDULE N See Rule 6 (2)