(2)In the absence of express provision to the contrary in this Act, or any rule made thereunder, an appeal shall lie from the decision of an Electrical Inspector to the appropriate Government or if the appropriate Government, by general or special order, so directs, to an Advisory Board.][36-A. Central Electricity Board.-(1) A Board to be called the Central Electricity Board shall be constituted to exercise the powers conferred by section 37.
