Section 3(1) in The U.P. Electricity Reforms Act, 1999
(1)(a)There shall be a Commission in the State to be known as the Uttar Pradesh Electricity Regulatory Commission to exercise the powers conferred on, and to perform the functions assigned to it, under this Act;(b)The Uttar Pradesh Electricity Regulatory Commission established and constituted under Section 17 of the Central Act, shall be the Commission under this Act, and the Chairperson and Members thereof shall be deemed to have been appointed as such under this Act.
