Section 19 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
19. Power to transfer undertaking to State Electricity Board.
(1)In the case of an undertaking, which vests in the State Government under this Act, it shall be lawful for the State Government to transfer the same to the State Electricity Board, if the State Electricity Board is willing to accept such transfer. Such transfer shall be on such terms as may be mutually agreed upon.(2)On such transfer all rights and liabilities of the State Government in respect of the undertaking shall be the rights and liabilities of the State Electricity Board.
