Section 12 in Rajasthan Power Sector Reforms Act, 1999
12. General powers of the State Government.
(1)In the discharge of its function, the Commission shall be guided by such directions in the matter of policy involving public interest as the State Government may give to it in writing.(2)If any question arises as to whether any such direction relates to a matter of policy involving public interest, it shall be referred to the Central Commission whose decision thereon shall be final and binding.(3)The State Government shall consult the Commission in relation to any proposed legislation or rules concerning any policy direction and shall duly take into account the recommendation, if any, made by the Commission on all such matters.Part-V Re-Organisation Of Electricity Industry
