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State of Jammu-Kashmir - Section

Section 3 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000

3. Establishment and incorporation of Commission.

(1)The Government shall, within three months of the commencement of this Act, by notification in the Government Gazette, establish, for the purpose of this Act, a Commission, to be known as "the State Electricity Regulatory Commission".
(2)The Commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power4 to acquire, hold and dispose of property, both movable, and immovable, and to contract and shall, by the said name, sue or be sued.
(3)The head office of the Commission shall be at such place as the Government may, by notification in the Government Gazette, specify,
(4)The Commission shall consist of not more than three members including the Chairperson.
(5)The Chairperson and the Members of the Commission shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in dealing with problems relating to engineering, finance, commerce, economics, environment law or management.
(6)The Chairperson and the Members of the Commission shall be appointed by the Government on the recommendation of a Selection Committee referred to in section 4.
(7)The Chairperson shall be the Chief Executive of the Commission.[4. Constitution of the Selection Committee to recommend Members. - (1) For purposes of selection of the Members of the Commission, there shall be a Selection Committee consisting of the following :-
(a) Minister of Power Development Department ... Chairperson
(b) Principal Secretary to Government, Power DevelopmentDepartment ... Member
(c) Member, Central Electricity Regulatory Commission asnominated by the Chairman, Central Electricity RegulatoryCommission ... Member]
[Substituted by Act VIII of 2002]
(2)No appointment of a Member shall be invalid merely by reason of any vacancy in the Selection.Committee.
(3)The Government shall within one month of the date of occurrence of any vacancy by reason of death, resignation or removal, and six months before the superannuation or end of tenure of any Chairperson or a Member, make a reference to the Selection Committee for filling up of the vacancy.
(4)The Selection Committee shall finalise the selection of the Members within one month from the date on which the reference is made to it.
(5)The Selection Committee shall recommend a panel of two names for every vacancy referred to it.
(6)Before recommending any person for appointment as a Member, the Selection Committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his functions as such Member.