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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)The constitution of the Advisory Committee shall be as follows:-
(i)The Chairperson and members of the Commission shall be the Chairperson and members of the Committee, ex-officio.
(ii)Other members of the Committee shall be appointed by the Commission from amongst persons who are interested in the electricity industry in the State.