Section 14(3) in Rajasthan Power Sector Reforms Act, 1999
(3)Such of the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1998 (Central Act No. 54 of 1948) as the State Government may, by notification specify, shall be exercisable by the Corporation or generating company or companies, or distribution company or companies, as the case may be, for the purpose of discharging the functions and duties with which it is charged.
