LexSection 71 — Members not to have certain interest.
The Electricity Act, 2003
No Member of the Authority shall have any share or interest, whether in his own name or otherwise, in any company or other body corporate or an association of persons (whether incorporated or not) or a firm engaged in the business of generation, transmission, distribution and trading of electricity or fuel for the generation thereof or in the manufacture of electrical equipment.Open in Lexace · Ask the AI about this section