Section 67(1) in The Punjab Reorganisation Act, 1966
(1)The following bodies corporate constituted for the existing State of Punjab, namely :-(a)the State Electricity Board constituted under the Electricity Supply Act, 1948; and(b)the State Warehousing Corporation established under the Warehousing Corporations Act, 1962.shall, on and from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.
