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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in Rajasthan Power Sector Reforms Act, 1999

(3)The Commission shall consist of three Members including the Chairperson. The State Government shall specifically designate one of the three Members as Chairperson. The inter se seniority of the other two Members shall be such as may be indicated in the orders of appointment.