Section 38A in Tamil Nadu District Municipalities Act, 1920
38A. Control over municipal electrical undertakings.
- The administration by a municipal council of any undertaking for the generation, transmission, supply or use of electrical energy shall be subject to such control as may be prescribed, not inconsistent with the [Indian Electricity Act, 1910 (Central Act IX of 1910)] [Now, the Electricity Act, 2003 (Central Act 36 of 2003)], as in force for the time being, the rules made under that Act, and the terms of the licence granted under it to the municipal council.
