Section 63(1) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(1)The following bodies corporate constituted for the existing State of Uttar Pradesh, namely:-(a)the Uttar Pradesh Power Corporation Limited, the Uttar Pradesh Jal Vidyut Nigam Limited and the Uttar Pradesh Rajya Vidyut Utpadan Nigam Limited;(b)the Uttar Pradesh Electricity Regulatory Commission; and(c)the State Warehousing Corporation established under the Warehousing Corporations Act, 1962 (58 of 1962),shall, on and from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day, subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.
