Section 68(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)in Section 5-(a)for sub-section (2) the following shall be substituted namely.-"(2) The Board shall consist of such number of members not less than three but not more than ten as the State Government from time to time by notification in the Official Gazette specify.".(b)for sub-section (5), the following sub-section shall be substituted, namely.-"(5) The State Government may, from time to time, by notification in the Official Gazette, designate the members of the Board as Chairman, Vice-Chairman, Chief Executive Officer and full time members and prescribe the function to be discharged by such members.".
