Section 3(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)The State Government shall by notification constitute the Commission. The Commission shall consist of a Chairperson and two members to be selected and appointed in the manner provided in this Act. The State Government shall designate any of the members as Chairperson. The inter se seniority amongst the two members shall be reckoned from the date of their respective appointment. In case two or more persons are selected at the same time, the State Government while making the appointment shall determine the seniority amongst them.
