The Electricity Service Commission, U.P. State Electricity Board (Procedure and Conduct of Business) (First Amendment) Regulation, 1982
Published vide Notification No. 03-Regulation Cell/SEB-83-18-82, dated January 10, 1983, published in U.P. Gazette, Part 1-Ka, dated 7th May, 1983
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In exercise of the powers conferred under Section 79 (c) of the Electricity (Supply) Act, 1948, the U.P. State Electricity Board hereby makes the following regulations to amend the Electricity Service Commission, U.P. State Electricity Board (Procedure and Conduct of Business) Regulations, 1978 :
1. Short title and commencement. - (i) These Regulations may be called the Electricity Service Commission, U P. State Electricity Board (Procedure and Conduct of Business) (First Amendment) Regulation, 1982.
(ii) They shall come into force with immediate effect.
2. Amendment of Regulation. - In the Electricity Service Commission, U.P. State Electricity Board (Procedure and Conduct of Business) Regulations, 1978, for the Regulation 72 (3), the following regulation shall be substituted :
"72. (3) All the fees shall be paid either through Indian Postal Order or Account Payee and Crossed Bank Draft drawn in favour of the Secretary of the Commission."
