Section 28(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The State Government may from time to time by notification in the Official Gazette, publish schemes to reorganise the Government Electricity Industry and to effect the transfer of such of the functions, duties, powers and obligations and such of undertaking of the Government Electricity Industry or such portion thereof consisting of assets, properties, interest in properties, proceedings and liabilities in the manner and on the terms and conditions as the State Government may provide in the transfer scheme.
