*Orissa Electricity Reform (Amendment) Act, 1998**
| [Orissa Act No. 1 of 1999] | [9th January, 1999] |
An Act further to amend the Orissa Electricity Reform Act, 1995
Be it enacted by the Legislature of the State of Orissa in the Forty-ninth Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the (No.)
** [Received the assent of the Governor on the 9th January, 1999, first published in an extraordinary issue of the Orissa Gazette, dated the 11th January, 1999]
1. Short title and commencement.- (1) This Act may be called the Orissa Electricity Reform (Amendment) Act, 1998.
(2) It shall be deemed to have come into force on the 30th day of October, 1998.
2. Amendment or section 23.- In the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996) (hereinafter referred to as the Principal Act), for sub-section (5) of section 23, the following sub-section shall be substituted, namely:-
"(5) The State Government may, after consulting the Gridco or OHPC, as the case may be, draw up a transfer scheme to transfer and vest, in a subsidiary company of Gridco or OHPC or a licensee or a generating company any undertaking or part thereof comprising property, interest in property, rights and liabilities and personnel including the proceedings in relation to such property, interest and personnel of the Gridco or OHPC, as the case may be, on such terms and conditions as may be specified in the transfer scheme and every such transfer scheme shall come into force on the date of its publication in the Gazette and have effect as if it were a transfer scheme under sub-section (1) and section 24."
3. Repeal and savings.- (1) The Orissa Electricity Reform (Amendment) Ordinance, 1998 (Orissa Ordinance No. 3 of 1998) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.