Electricity Regulatory Commissions Act, 1998

23. Application of certain provisions relating to Central Commission to State Commissions

The provisions of sections 9, 10 and 12 shall apply to a State Commission and shall have effect, subject to the following modifications, namely:-

(a) references to "Central Commission" shall be construed as references to "State Commission";

(b) in sub-section (3) of section 9, the brackets and words "(including the Member, ex officio)" shall be omitted.