Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Electricity (Supply) (Karnataka Amendment) Act, 1980 46 of 1986 [24 November 1986] CONTENTS 1. Short Title 2. Amendment Of Section 8 3. Amendment Of Section 78 Electricity (Supply) (Karnataka Amendment) Act, 1980 46 of 1986 [24 November 1986] An Act to amend the Electricity (Supply) Act, 1948 in its application to the State of Karnataka WHEREAS it is expedient to amend the Electricity (Supply) Act, 1948 (Central Act 54 of 1948) in its application to the State of Karnataka; BE it enacted by the Karnataka State Legislature in the Thirty-first year of the Republic of India as follows :- 1. Short Title :- (1) This Act may be called the Electricity (Supply) (Karnataka Amendment) Act, 1980. 2. Amendment Of Section 8 :- In section 8 of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948) (hereinafter referred to as the principal Act),- (1) after the words "the Chairman and other members of the Board shall", a comma and the words ", subject to the pleasure of the State Government" shall be and shall be deemed always to have been inserted; (2) at the end, the following shall be inserted, namely:- "They shall exercise such powers and perform such functions and be paid such remuneration and allowances and be governed by such conditions of service as the State Government may, from time to time, by general or special order, determine.". 3. Amendment Of Section 78 :- In section 78 of the principal Act, in sub-section (2), for clause (a). the following clause shall be substituted, namely:- "(a) The term of office of Chairman and other members of the Board and the conditions under which they shall be eligible for reappointment.".