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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(8) in The Electricity Act, 2003

(8)Before recommending any person for appointment as Member of the Appellate Tribunal or the Chairperson or other Member of the Central Commission, 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 the Chairperson or Member.