Section 7(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)Every licensee may, within three months of the receipt of an order under sub-section (1) of section 4, intimating the vesting date, appoint an individual who may be the managing agent or a director or a managing director or a manager or an officer of the licensee or any other individual to act as his sole and accredited representative in connection with the handing over of the undertaking or the fixed assets, as the case may be, to the State Government and performing on behalf of the licensee the functions hereinafter specified.
