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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(1)The Commission shall have the power to appoint officers including a Secretary for discharging various duties. The Commission shall also prescribe the qualifications, experience and other terms and conditions for the appointments.