(5)The powers of the Central Electricity Board may be exercised notwithstanding any vacancy in the Board.][* * *] [ Sub-Section (6) omitted by Act 32 of 1959, Section 27.][36-B. Certain members affected by States' re-organisation to vacate offices.-[ Repealed by the Indian Electricity (Amendment) Act, 1959 (32 of 1959), section 28].
