Section 28(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)Notwithstanding anything contained in this section or any other provisions of this Act, in the case of any transfer or vesting of the ownership or control of any undertaking or portion thereof under sub-section (4) or the transfer of the controlling interest in the First Transferee or the Second Transferee to any Company, body corporate, person or authority other than that owned or controlled by the State Government, the same shall be given effect to, only with the prior approval by a resolution of the State Legislature.
