Section 65(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)In particular, and without prejudice to the generality of the foregoing provisions such regulations may provide for all or any of the following matters namely.-(a)the rules of procedure to be followed by the Commission in regard to the transaction of its business at meetings under sub-section (1) of Section 12;(b)the manner of recruitment of, the salary and allowances payable to and other conditions of service of the Secretary, officer and other employees of the Commission, under sub-section (2) of Section 13;(c)the terms and conditions on which consultants may be appointed under Section 14;(d)any other matter in respect of which the Commission shall have the power of a Civil Court;(e)the form of application for grant of a licence and fee to be paid therefor, under sub-section (1) of Section 20;(f)the time within which, the manner in which and the particulars with which the notice of the application shall be published under sub-clause (ii) of Clause (a) of Section (2) of Section 20 and the period not less than a month before the expiration of which objections if any, received are to be considered under proviso to sub-clause (i) of Clause (b) of sub-section (2) of Section 20;(g)the conditions to be included in a licence under clause (b) of sub-section (3) of Section 20;(h)function and obligation of the Board under the Electricity Act, 1910 (9 of 1910), and the Electricity (Supply) Act, 1948 (54 of 1948) to be undertaken by a licensee, under sub-clause (iv) of Clause (b) of sub-section (3) of Section 20;(i)the manner in which and particular with which notice of application proposing an amendment in the licence is to be published under clause (a) of sub-section (2) of Section 22;(j)the manner in which and particulars with which proposed amendments in licence otherwise than on application are to be published under subsection (3) of Section 22;(k)governing the power purchase and procurement process under clause (b) of sub-section (3) of Section 25;(l)the conditions subject to the compliance of which exemption to any person from the requirement of a licence shall be granted under sub-section (1) of Section 26 and the guidelines under sub-section (3) of the said Section 26, having regard to which exemption shall be granted;(m)terms and conditions for fixation of tariff to be charged by the licensee under sub-section (2) of Section 32;(n)the time at which and the manner in which the licensee shall provide the Commission the information under sub-section (6) of Section 32;(o)imposition of fines and charges under sub-section (1) of Section 39;(p)the circumstances in which licensees shall inform consumers of electricity of their rights in relation to supply of electricity and compensation to be paid for delay or default in supplying electricity to consumers on the part of the licensees under Section 43; and (q) the practice and procedure to be followed in connection with adjudication and settlement under clause (c) of Section 43; and
