Section 64(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The State Electricity Regulatory Commission established under sub-section (1) of section 3 of the Jammu and Kashmir State Electricity Regulatory Commission Act, 2000 and functioning as such immediately before the commencement of the Act, shall be the State Commission for the purposes of this Act and the Chairperson, Members, Secretary and officers and other employees thereof shall continue to hold office, on the same terms and conditions on which they were appointed under that Act :Provided that the Chairperson and other Members of the Commission appointed, before the commencement of the Act, under the Jammu and Kashmir State Electricity Regulatory Commission Act, 2000 may on the recommendations of the Selection Committee constituted under sub-section (1) of section 66, be allowed to opt for the terms and conditions under the Act by the Government.
