Section 5(4) in The Orissa Electricity Reform Act, 1995
(4)The persons who are considered for appointment as members of the Commission shall notify the covernor of the selection committee,-(a)of any office, employment or consultancy agreement or arrangement which he has in his own name or in any-firm, association or persons or body corporate or in the names or in any firm, association of persons or body corporate or in the names of any relative carrying on any of the following businesses.(i)generation, transaction, distribution of supply of electricity;(ii)manufacture, sale, or supply of any fuel for generation of electricity;(iii)manufacture, sale, lease, hire or otherwise supply of or dealing in machinery, plant, equipment, apparatus or fittings for the generation, transmission, distribution, supply or use of electricity; and(iv)any entity providing professional services to any of the business referred to in Sub-clauses (i), (ii) and (iii) above.(b)of such other details and information as may be prescribed in the rules.
