Section 3(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The State Government shall within three months of coming into force of this Act, establish by notification a Commission to be known as the Rajasthan Electricity Regulatory Commission:Provided that, Commission constituted by the State Government In terms of sub-section (1) of section 17 of the Electricity Regulatory Commissions Act, 1998 (Central Act No. 14 of 1998) and existing on the date of the commencement of this Act shall be the first Commission for the purposes of this Act.
