Section 6(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(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.
