Section 11 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
11. Prohibition of appearance before Commission, etc. on ceasing to be a member.
- A person who ceases to be a member shall not-(a)be entitled to appear in any proceedings before the Commission as a representative of any person for a period of three years from the date of such cesser;(b)acquire either directly or indirectly any financial or other interest of the nature specified in clause (g) of Section 9 for a period of two years from the date of such cesser;(c)be appointed directly or indirectly in the service of the State Government or any company body corporate, institution or undertaking owned or controlled by the State Government or any electricity industry in the State or in any subsidiary or associated company or firm of such electricity industry for a period of two years from the date of such cesser.
