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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(1)The Commission in order to enable it to perform its functions, may:-
(a)with the approval of the State Government determine the number and category of officers and employees and
(b)appoint Secretary, officers and other employees having regard to the number and category of officers and employees determine under clause (a).