Section 28(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(4)The State Government may, after consulting the First Transferee to whom the functions, duties, rights, powers, obligations and undertakings, as the case may be, have been transferred and vested in terms of the foregoing provisions by notification in the Official Gazette, publish schemes to transfer and vest in any other company or body corporate or person or authority (hereinafter called "the Second Transferee") such part of the undertakings from the First transferee to the Second Transferee on such terms and conditions and with such functions, duties powers and obligations as the State Government may specify and such transfer shall take effect from the date specified in the transfer scheme without any further act, deed or thing to be done by any person.
