Section 28(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)The State Government may from time to time by notification in the Official Gazette, publish schemes to effect transfer of the undertakings which vest in the State under sub-section (2) to such Government companies or bodies corporate owned or controlled by the State Government (hereinafter called "the First Transferee") on such terms and conditions and with such functions, duties powers and obligations as the State Government may provide in the transfer scheme and such transfer and vesting in the First Transferee shall take effect from the date specified in the transfer scheme without any further act, deed or thing to be done by any person.
