Section 54 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
54. Transitional provision.
(1)Until the Gujarat Gas Regulatory Authority is duly established and constituted under this Act for the first time, its functions and powers under this Act shall be performed and exercised by the State Government or such officer as may be authorised by the State Government by notification in the Official Gazette.(2)Anything done or any action taken by the State Government or the officer so authorised in the performance of the functions or the exercise of the powers of the Authority under sub-section (1), shall he binding on the Authority when it is so established and constituted.
