Section 23 in The Electricity Regulatory Commissions Act, 1998
23. Application of certain provisions relating to Central Commission to State Commissions .-The provisions of sections 9, 10 and 12 shall apply to a State Commission and shall have effect, subject to the following modifications, namely:-
(a)references to "Central Commission" shall be construed as references to State Commission".(b)in sub-section (3) of section 9, the brackets and words "(including the Member ex officio)" shall be omitted.
