Section 3(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)(a)Notwithstanding that by virtue of Section 70, the provisions of the Central Act in so far as they relate to State Commission have ceased to apply, the Gujarat Electricity Regulatory Commission established under sub-section 17 of the Central Act and functioning immediately before the date of commencement of this Act (hereinafter in this section referred to as "the said Commission") shall be deemed to be first Commission established under sub-section (1);(b)The Chairperson and member of the said Commission holding office immediately before the said date, shall respectively be the Chairperson and members of the first Commission;(c)the Chairperson and the members of the first Commission shall hold office for the period for which they would have held office under the Central Act subject, however, to the provisions relating to disqualification, resignation, removal and vacancy in this Act.
