Section 12 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
12. Prohibition of appearance before Authority etc. on ceasing to be a member.
- A person who ceases to be a member shall not -(a)be entitled to appear for a period of three years in any proceedings before the Authority as a representative of any person from the date of such cesser;(b)acquire either directly or indirectly any financial or other interest of the nature specified in clause (g) of section 9 for a period of two years from the date of such cesser,(c)accept employment in a company or its subsidiary, which carries on the business of transmission or distribution, for a period of three years from the date of such cesser.Explanation. - For the purpose of this clause the expression 'company' shall have the same meaning as assigned to it in clause (a) of Explanation to section 36.
