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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(2) in The Electricity Regulatory Commissions (Amendment) Act, 2001

(2)The Joint Electricity Regulatory Commission shall consist of one Member from each of the participating States and Union territories and the Chairperson shall be appointed from amongst the Members by consensus, failing which by rotation.