Section 6 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
6. Constitution of Selection Committee and its functions.
(1)The State Government shall for the purpose of selecting person for being appointed as members of the Commission, constitute at such times as specified in sub-section (3), a Selection Committee consisting of the following three members, namely.-(a)a Judge of the High Court designated by the Chief Justice to be the Chairperson ex-officio;(b)the Chief Secretary to the Government of Gujarat ex-officio;(c)the Chairman of the Authority or a member thereof nominated by the Chairman ex-officio;(2)The Secretary to the Government of Gujarat in Energy and Petro-chemicals Department shall be the Secretary ex-officio;(3)The State Government shall, within one month from the date of occurrence of any vacancy in the office of a Chairperson or member by reason of his death, resignation or removal or within six months before the superannuation of or the end of tenure of the Chairperson or a member constitute the Selection Committee and make a reference to it for recommending persons for being selected for appointment in the vacancy.(4)The Selection Committee, shall, after satisfying itself that the persons who are being recommended by it possess the qualifications mentioned in sub-section (2) of Section 5 and are not disqualified under Section 9, recommend within two months from the date on which the reference is received by it a panel of names of two persons for each vacancy in the office of a Chairman or, as the case may be, a member.(5)The Selection Committee may, for the purpose of recommending persons under sub-section (4) follow such procedure as deemed fit including the appointment of a search committee consisting of such persons as the Selection Committee considers appropriate to suggest the panel of persons possessing the requisite qualification and experience and suitable for being considered for appointment as Chairperson or member of the Commission.(6)The State Government shall within fifteen days from the date of the recommendation by the Selection Committee under sub-section (4), appoint one of the two persons recommended by the Selection Committee for the vacancy.
