Section 55 in The U.P. Electricity Reforms Act, 1999
55. Savings.
(1)Notwithstanding anything contained in this Act, the powers, rights and functions of the Regional Electricity Board, the Central Electricity Authority, the Central Government and authorities other than the State Electricity Board and the State Government under the Indian Electricity Act. 1910 or the Electricity (Supply) Act, 1948, or rules made thereunder shall remain unaffected and shall continue to be in force.(2)Nothing contained in this Act shall, in relation to the inter-State transmission of electricity, apply to the Power Grid Corporation of India Limited, or to licensees, generating companies, undertakings or other bodies owned or controlled by the Central Government.(3)All actions taken, by the State Government or the Commission under the Central Act prior to the commencement of this Act shall be valid and enforceable notwithstanding that they are inconsistent with or contrary to the provisions of this Act.NotificationEnglish Translation of OOrja Anubhag-1, Notification No. 150/P-I/2000, dated 14.01.2000, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 14.01.2000. - In exercise of the powers under sub-section (3) of Section 23 of the Uttar Pradesh Electricity Reforms Act, 1999 (U.P. Act No. 24 of 1999), the Governor is pleased to specify that the rights and powers exercisable by the Uttar Pradesh State Electricity Board under Sections 21, 22, 42 and sub-section (2) of 53 and Section 74 of the Electricity (Supply) Act, 1948 shall be exercisable by the Uttar Pradesh Power Corporation with effect from the date of publication of this notification for the purpose of performing the functions and discharging the duties under the said Act of 1948.
