Section 7(4) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(4)Where the accredited representative resigns or dies or becomes incapable of acting or is in the opinion of the Government, incompetent or dishonest or where the appointment of such representative is set aside or declared void by competent authority, the Government shall call upon the licensee, to appoint within six weeks, [another individual] [These words were substituted for the words 'another person ' by section 5(ii) of the Tamil Nadu Electricity Undertakings (Acquisition) Amendment Act, 1957 (Tamil Nadu Act VI of 1957).] as his accredited representative.
