Section 3(1) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(1)The Secretary of the Commission shall intimate in writing to the State Government in the case of the vacancy occurring by reason of death, resignation or removal without any delay and in the case of a vacancy occurring by reason of superannuation or end of the tenure of a member, before seven months of the date of such superannuation or end of tenure.
