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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(2)The Tribunal shall consist of two members who shall be appointed by the State Government, out of whom-
(a)one shall be a person who is or has been a Judge of the High Court, and
(b)one shall be a person who is or has held the post not below the rank of the Secretary to the State Government.