Section 72 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
72. Saving.
(1)Notwithstanding anything contained in this Act, the powers, rights and function of 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 (9 of 1910) or the Electricity (Supply) Act, 1948 (54 of 1948) or rules framed thereunder shall remain unaffected and shall continue to be in force.(2)Nothing contained in this Act will apply to the Power Grid Corporation, or other bodies or licensees in relation to the inter-State transmission of the electricity or Generation Companies owned or controlled by Central Government or undertaking owned by the Central Government in relation to the generation and sale of electricity to licensees and other persons authorised to engage in the transmission, distribution or supply of electricity in the State.(3)All decisions and orders of the State Commission made prior to the commencement of this Act shall be valid and binding.
