Section 7(3) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(3)Where the accredited representative resigns or dies or becomes incapable of acting or is in the opinion of the State Government, incompetent or dishonest or where the appointment of such representative is set aside or declared void by competent authority, the State Government shall call upon the licensee to appoint, within six weeks another individual as his accredited representative.
