Section 2(9) in The Electricity (Supply) Act, 1948
(9)"prescribed" means prescribed by rules [made under this Act] [ Substituted by Act 115 of 1976, Section 3, for " made under Section 78" (w.r.e.f. 8.10.1976).];[(9-A) "Regional Electricity Board" means a Board constituted by resolution of the Central Government for a specified region for facilitating the integrated operation of the power systems in that region; [ Substituted by Act 22 of 1998, Section 9, for Clause (9-A) (w.e.f. 31.12.1998). Earlier it was inserted by Act 50 of 1991, Section 3 (w.r.e.f. 15.10.1991).](9-B) "Regional Load Despatch Centre" means the Centre so designated for a specified region where the operation of the power system in that region and the integration of the power system with other regions and areas (within the territory of India or outside) are co-ordinated;][(9-C) "State Load Despatch Centre", in relation to a State, means the Centre so designated where the operation of the power system in that State and integration of such State power system with other power system are co-ordinated;] [ Inserted by Act 22 of 1998, Section 9 (w.e.f. 31.12.1998).]
