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[Cites 0, Cited by 1] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(5) in The Electricity Act, 2003

(5)The Members of the Authority shall be appointed from amongst persons of ability, integrity and standing who have knowledge of, and adequate experience and capacity in, dealing with problems relating to engineering, finance, commerce, economics or industrial matters, and at least one Member shall be appointed from each of the following categories, namely:–
(a)engineering with specialisation in design, construction, operation and maintenance of generating stations;
(b)engineering with specialisation in transmission and supply of electricity;
(c)applied research in the field of electricity;
(d)applied economics, accounting, commerce or finance.