Section 1(iii) in Tamil Nadu Electricity Grid Code, 2005
(iii)The date of commencement for provisions under sections 4 (1) (e) and 4 (2) (f) of this Code is subject to the transitional provisions of section 172 of Electricity Act 2003 where in the State Government may, by notification, authorize the State Electricity Board to continue to function as State Transmission Utility or a licensee for such further period as may be mutually decided by the Central Government and the State Government.
