Section 4 in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
4. Selection and Appointment of Committee Members.
(1)The Commission shall appoint the candidates to serve on the Committee, after consultation with the Government/individuals/representative organizations/bodies of such interest groups as the case may be. The Commission may choose to limit the number of Members to be nominated in each sector depending upon the importance of relationship the concerned sector bears with the electricity industry.(2)The Members of the Committee shall be nominated for a period of one year which may further be extended at the discretion of the Commission. The Commission shall have the power to re-nominate any Member on expiry of his/her term.(3)The Chairperson of the Commission shall be the ex-officio Chairperson of the Committee and Members of the Commission, the Secretary to Punjab Government in-charge of the Ministry or Department dealing with consumer affairs and public distribution system shall be the ex-officio Members of the Committee.(4)A Member other than the ex-officio Member, who fails to attend three consecutive meetings of the Committee shall forthwith cease to be a Member of the Committee.
