15. Appointment of staff .-The Board may appoint a Secretary and such other officers and [employees] as may be required to enable to Board to carry out its functions under this Act:
[Provided that the appointment of the Secretary shall be subject to the approval of the State Government.] [ Inserted by Act 101 of 1956, Section 7 (w.e.f. 30.12.1956).][15-A. [* * *] Objects, jurisdiction, etc., of Generating Companies.- [* * *] [ Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991).][2) The objects of a Generating Company shall include-(a)establishment, operation and maintenance of generating stations and tie-lines, sub-stations and main transmission lines connected therewith;(b)operation and maintenance of such generating stations, tie-lines, sub-stations and main transmission lines as are assigned to it by the Government or Governments.(3)The Generating Company shall carry on its activities within such areas as the competent Government or Governments, as the case may be, may, from time to time, specify in this behalf;] [Substituted by Act 50 of 1991, Section 4, for sub-Ss. (2) and (3) (w.e.f. 15.10.1991). ][* * *] [ Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991).](5)A full-time member of the Board of Directors of a Generating Company shall be a person who has experience of, and has shown capacity in,-(a)design, construction, operation and maintenance of generating stations;(b)transmission and supply of electricity;(c)applied economics;(d)organising workers;(e)industrial, commercial or financial matters; or(f)administration in a Government Department or other establishment.][* * *] [Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991). ][* * *] [Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991). ]
