Section 48 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
48. Annual report of Commission.
(1)The Commission shall prepare once every year in such form and at such time as may be prescribed, an annual report including a summary of its activities during the previous year and copies of the report shall be forwarded to the State Government.(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before the State Legislature.
