Section 21A in The Electricity Regulatory Commissions (Amendment) Act, 2001
21A. Constitution of Joint State Commission.-
(1)Notwithstanding anything contained in this Act, an agreement may be entered into-(a)by two or more State Governments,(b)by the Central Government (in respect of one or more Union territories) and one or more State Governments, to be in force for such period and to be subject to renewal for such further period, if any, as may be specified in the agreement to provide for the constitution of a Joint Electricity Regulatory Commission,-(i)in a case referred to in clause (a), for all the participating States; and(ii)in a case referred to in clause (b), for the participating Union territory or Union territories and the State or States.(2)The Joint Electricity Regulatory Commission shall consist of one Member from each of the participating States and Union territories and the Chairperson shall be appointed from amongst the Members by consensus, failing which by rotation.(3)An agreement under sub- section (1) shall contain provisions as to the name of the Joint Electricity Regulatory Commission, the manner in which the participating States may be associated in the selection of the Chairperson and Members of the Joint Ele tricity Regulatory Commission, manner of appointment of Chairperson and Members by consensus, failing which by rotation, places at which the Commission shall sit, apportionment among the participating States of the expenditure in connection with the Join Electricity Regulatory Commission and may also contain such other supplemental, incidental and consequential provisions not inconsistent with this Act as may be deemed necessary or expedient for giving effect to the agreement.
