Section 4(2) in The Electricity Regulatory Commissions Act, 1998
(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.
