Section 28(13) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(13)The exercise by a licensee of any of the rights and powers of the Government Electricity Industry may be made on such conditions as shall be specified in the transfer scheme including a condition that any shall be exercised by the licensee only with the approval of the Commission.Explanation. - For the purpose of this section and Section 29, the expression "Government Electricity Industry" means the Board and any other electricity industry owned or controlled by the State Government.
