Section 21A(1) in The Electricity Regulatory Commissions (Amendment) Act, 2001
(1)Notwithstanding anything contained in this Act, an agreement may be entered into-(a)by two or more State Governments,(b)by the Central Government (in respect of one or more Union territories) and one or more State Governments, to be in force for such period and to be subject to renewal for such further period, if any, as may be specified in the agreement to provide for the constitution of a Joint Electricity Regulatory Commission,-(i)in a case referred to in clause (a), for all the participating States; and(ii)in a case referred to in clause (b), for the participating Union territory or Union territories and the State or States.
