Section 3 in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
3. Method and manner of selection and appointment of Members of the Commission.
(1)The Selection Committee shall sheet expeditiously to select persons for appointment of Members of the Commission in accordance with the provisions of the Act.(2)In the case of recruitment of the first three Members of the Commission Convenor shall expeditiously take all necessary steps for convening the meeting of the Selection Committee to recommend the names of suitable persons having qualification and experience mentioned in Section 5 of the Act.(3)According to sub-section (3) of Section 4 of the Act, the Convenor of the Selection Committee shall call for nominations for appointment as Members from general public and from professional bodies, consumer organisations by giving wide publicity. For this, the Convenor of the Selection Committee should issue a press notification and send letters of request to such of the Departments of State and Central Government, Public and Private undertakings engaged in Generation, Transmission, Distribution and Supply of Electricity", Industrial Organizations. Chamber of Commerce, Judicial Authority, Financial Institutions, Educational Institutions, Registered consumer organizations in the State and other organizations as prescribed in the Act. It should be ensured that the persons sending the nominations should also enclose the willingness of the candidate to take up the appointment and also the particulars required under sub-section (3) of Section 5 of the Act.(4)The Convenor of the Selection Committee shall prepare a list of suitable candidates out of the names received as per request made under sub-rule (3) or otherwise available and put up to the Selection Committee for consideration and selection. The criteria for selection of members shall be as may be decided by the Selection Committee from time to time subject to provisions of Section 5 of the Act. The Selection Commit tee shall satisfy itself that the candidate is not liable to be disqualified for appointment as Member under sub-section (2) of Section 5 of the Act. The Selection Committee shall prepare a panel of two suitable persons for each vacancy in the Commission.(5)In the case of an impending vacancy in the office of a member, the Secretary of the Commission shall notify the same to the Convenor well in advance and in any case, ninety days before the date on which the vacancy will arise.(6)In the case of vacancy in the office of a member, other than the impending vacancy, immediately upon the occurring of the vacancy, the Secretary of the Commission shall notify the same to the Convenor.(7)Immediately upon receiving the intimation of the vacancy or otherwise upon the knowledge of the vacancy, the Convenor shall arrange for constitution of Selection Committee by the Government and in consultation with the Committee shall finalize the date, time and place of the meeting of the Selection Committee to consider and recommend the persons for appointment of member to fill up the vacancy.(8)The Selection Committee shall consider and satisfy itself of the qualification and experience required of a candidate for each vacant post in the Commission in accordance with the provisions mentioned in Section 5 of the Act. All decisions of the Selection Committee shall be by majority.(9)While making the selection, preference may be given to those persons having knowledge of Telugu and who are associated with Electricity Industry.(10)The Convenor shall inform the State Government in writing, the names of two candidates selected by the Selection Committee against each vacancy in alphabetical order.(11)The convenor shall supply all information received from the selected persons under sub-section (3) of Section 5 and other details about the qualification and experience of such persons to State Government, so that it can satisfy itself that the recommended candidates do not have any financial or other interest as mentioned in sub-section (2) of Section 5 of the Act.(12)The Slate Government shall notify, in the official Gazette, without any delay the name(s) of the person(s) finally selected and appointed as member or members and also communicate the name(s) to the members of the Selection Committee and the members and Secretary of the Commission.(13)Subject to the provisions of the Act and these rules the Selection Committee shall make its own procedure for the conduct of its proceedings.(14)As the State Government shall establish by notification the Andhra Pradesh Electricity Regulatory Commission for the first time within 3 months of the Act coming into force, the Selection Committee should ensure that its recommendation for selection of members is submitted to State Government without any delay and as far as possible well within the time limit given under sub-section (3) of the Section 4 of the Act.
