Section 5(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(3)A person who is considered for appointment as a member of the Commission shall notify the Selection Committee,-(a)of any office, employment or consultancy agreement or arrangement which the person or his or her relative, has in his or her own name or in any firm, association of persons or body corporate, owned or otherwise controlled by any of them carrying on any of the following businesses :-(i)generation, transmission, sub-transmission, distribution or 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, sub-transmission, distribution, supply or use of electricity; and(iv)any entity providing any professional service to any of the businesses referred to in clauses (i), (ii) and (iii) above.(b)such other information as may be prescribed by the rules or otherwise by the Selection Committee.Explanation. - For the purpose of this section, the term "relative" shall have the same meaning as assigned to it under Section 6 of the Companies Act, 1956 (1 of 1956).
