Section 3 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
3. Establishment and incorporation of Commission.
(1)For the purpose of regulating electricity industry in the State, the State Government shall, by notification in the Official Gazette, establish a Commission by the name of the Gujarat Electricity Regulatory Commission.(2)The Commission shall be a body corporate, with perpetual succession and common seal and may sue or be sued in its corporate name and shall, subject to the provisions of this Act, be competent to acquire, hold or dispose of property both movable and immovable, and to contract and do all things necessary for the purposes of this Act.(3)(a)Notwithstanding that by virtue of Section 70, the provisions of the Central Act in so far as they relate to State Commission have ceased to apply, the Gujarat Electricity Regulatory Commission established under sub-section 17 of the Central Act and functioning immediately before the date of commencement of this Act (hereinafter in this section referred to as "the said Commission") shall be deemed to be first Commission established under sub-section (1);(b)The Chairperson and member of the said Commission holding office immediately before the said date, shall respectively be the Chairperson and members of the first Commission;(c)the Chairperson and the members of the first Commission shall hold office for the period for which they would have held office under the Central Act subject, however, to the provisions relating to disqualification, resignation, removal and vacancy in this Act.
