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State of Himachal Pradesh - Section

Section 6 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

6. Appointment of Secretary, Officers and Employees of the Commission.

(1)The Commission may have Secretary, and Officers and other employees for discharging various duties. It may also prescribe qualifications, experience and other terms and conditions for appointment of such Secretary, Officer and other employees in conformity with the provisions of the Act.
(2)The appointment of the Secretary, Officers and employees of the Commission shall, unless otherwise directed by the Commission, be made by the Chairperson.
(3)The Chairperson may appoint Consultants to assist the Commission in the discharge of its functions.