Section 6(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The State Government shall for the purpose of selecting person for being appointed as members of the Commission, constitute at such times as specified in sub-section (3), a Selection Committee consisting of the following three members, namely.-(a)a Judge of the High Court designated by the Chief Justice to be the Chairperson ex-officio;(b)the Chief Secretary to the Government of Gujarat ex-officio;(c)the Chairman of the Authority or a member thereof nominated by the Chairman ex-officio;
