Section 3 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
3. Manner of selection of Members.
(1)The Secretary of the Commission shall intimate in writing to the State Government in the case of the vacancy occurring by reason of death, resignation or removal without any delay and in the case of a vacancy occurring by reason of superannuation or end of the tenure of a member, before seven months of the date of such superannuation or end of tenure.(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.(3)For the purpose of selecting suitable person to the office of a member, the Convener shall send requisition to various State Governments and the Central Government Departments, Public and Private Undertakings, Industrial Organisations and other Organisations engaged in generation, transmission, distribution and supply of electricity, financial institutions, educational institutions and to the High Court and shall also invite applications directly from eligible persons by notifying the vacancy in the Gazette. The eligible persons may send their applications directly or through the officer or Authority under whom he is for the time being working.(4)The Convener shall prepare a list of candidates who have duly applied for the office of a member and place the same before the Selection Committee with all relevant records pertaining to such candidates.(5)The criteria for selection of candidates shall be such as may be determined by the Selection Committee from time to time.(6)Selection of a member shall be made by majority decision of the Selection Committee.(7)Selection Committee shall recommend a panel of two names of short-listed candidates in order of merit and forward the same to the State Government for appointment.(8)The State Government shall publish the names of the selected candidates in the Gazette within 30 days from the date of receipt of selection list.
