Section 3(2) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(2)The State Government shall on receiving the intimation referred to in sub-rule (1) or otherwise on the knowledge of the vacancy, make a reference to the Selection Committee within the period specified in sub-section (2) of Section 85 for filling the vacancy.
