Section 56(2) in Andhra Pradesh Electricity Reform Act, 1998
(2)Subject to sub-section (1) in respect of all matters in the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 with which Andhra Pradesh State Electricity Board has been concerned or dealing, with, upon the constitution of the Commission, the functions of the Board shall be discharged by the Commission and the APTRANSCO:Provided that,(a)the State Government shall be entitled to issue all policy directives and undertake overall planning and co-ordination as specified in section 12 of this Act and to this extent the powers and functions of the Andhra Pradesh State Electricity Board as per the provisions of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or rules thereunder shall vest in the State Government and the State Government shall co-ordinate and deal with the Central Government and the Central Electricity Authority;(b)in respect of such matters which the Commission directs in terms of a general or special order or in the regulations or in the licence as the case may be the Generating Company or Companies the licensees or other body corporate as may be designated by the Commission shall discharge the functions of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 to the extent directed by the Commission or specified in licences.
