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[Cites 0, Cited by 3] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2) in The Electricity Act, 2003

(2)Notwithstanding anything contained in sub-section (1), the Central Government may appoint any person as the Chairperson from amongst persons who is, or has been, a Judge of the Supreme Court or the Chief Justice of a High Court:Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of India.