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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5) in The U.P. Electricity Reforms Act, 1999

(5)Notwithstanding anything contained in sub-section (3) of sub-section (4), the State Government may appoint any person as the Chairperson from amongst the persons who is or has been a Judge of a High Court:Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of the concerned High Court.