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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(6) in The Haryana Electricity Reform Act, 1997

(6)If a person to be appointed as a member of the Commission holds any office under the State or Central Government or any pubic sector corporation or any Government body he shall submit his resignation or take voluntary retirement from that service and shall not seek reappointment in the service of the Government or any Government corporation or body dealing with the power sector at any time after he ceases to be a member of the Commission.