Section 59(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)Subject to the provisions of sub-section (1), all matters in the Indian Electricity Act, 1910 (No. 9 of 1910) and the Electricity (Supply) Act, 1948 (No. 54 of 1948), with which the Board has been concerned or dealing with shall be subject to the following :-(a)all regulatory functions shall be undertaken by the Commission;(b)the Board shall cease to undertake the functions which are to be discharged by the Commission in terms of the provisions of this Act or any rules made thereunder; and(c)upon the issue of notifications bringing into force the relevant transfer scheme in terms of Section 23 of the Act the Board shall cease to undertake such of the functions of the Board as are assigned under the notification to the companies or body corporate or persons or authority.
