Section 3(1) in The Haryana Electricity Reform Act, 1997
(1)For the purposes of this Act, within three months of the Act coming into force, the State Government shall establish by notification in the Official Gazette a Commission to be known as the Haryana Electricity Regulatory Commission, which shall be a body corporate with perpetual succession and a common seal with power to acquire and hold property, movable and immovable, and shall, by the said name, be entitled to sue and be sued.
