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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3)(a) in Karnataka Electricity Reform Act, 1999

(a)The selection committee shall act expeditiously and shall generally finalise the selection to enable the State Government to make the appointment in time for the new members to take effective charge at the expiry of the term of the retiring member and without delay and generally within two months of vacancy arising for reasons other than the expiry of the term;