(1)Notwithstanding anything to the contrary contained in section 82, a Joint Commission may be constituted by an agreement to be entered into–(a)by two or more Governments of States; or(b)by the Central Government, in respect of one or more Union territories, and one or more Governments of States,and shall be in force for such period and shall be subject to renewal for each further period, if any, as may be stipulated in the agreement:Provided that the Joint Commission, constituted under section 21A of Electricity Regulatory Commissions Act, 1998 (14 of 1998) and functioning as such immediately before the appointed day, shall be the Joint Commission for the purposes of this Act and the Chairperson, Members, Secretary and other officers and employees thereof shall be deemed to have been appointed as such under this Act and they shall continue to hold office, on the same terms and conditions on which they were appointed under the Electricity Regulatory Commissions Act, 1998.
