Section 68 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
68. Amendment of 54 of 1948.
- In the Electricity (Supply) Act, 1948 (54 of 1948) in its application to the State of Gujarat.-(1)in Section 5-(a)for sub-section (2) the following shall be substituted namely.-"(2) The Board shall consist of such number of members not less than three but not more than ten as the State Government from time to time by notification in the Official Gazette specify.".(b)for sub-section (5), the following sub-section shall be substituted, namely.-"(5) The State Government may, from time to time, by notification in the Official Gazette, designate the members of the Board as Chairman, Vice-Chairman, Chief Executive Officer and full time members and prescribe the function to be discharged by such members.".(2)in Section 44-(a)for the word "Board" wherever it occurs, the word "Commission" shall be substituted;(b)after sub-section (2A), the following sub-section shall be inserted namely.-"(2B) Where the Commission is of the opinion that the grant of consent under sub-section (1) is likely to adversely affect the operation of the Power System or development of electricity industry in the State or is not in public interest, it may refuse to give consent.".
