Section 5(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Chairperson and the Members of the Commission shall be persons having adequate knowledge, or have shown capacity in dealing with problems relating to engineering, finance, commerce, economics, law or administration and shall be appointed in the following manner, namely: -(i)one person having qualification and experience in the field of engineering with specialization in generation, transmission or distribution of electricity:(ii)two persons having qualification and experience in the field of finance, economics, commerce, law or administration:Provided that not more than one Member shall be appointed under the same category under clause (ii):Provided further that persons below the age of fifty years shall not be eligible for appointment as Chairperson or Member, as the case may be.
