Section 3 in The M.P. Vidyut Sudhar Adhiniyam, 2000
3. Establishment and Constitution of Commission.
(1)There shall be a Commission for the State known as the Madhya Pradesh State Electricity Regulatory Commission which shall be a body corporate with perpetual succession and a common seal and with power to acquire hold and dispose of property, both movable or immovable, and to contract and shall, by the said name sue or be sued.(2)The State Government shall by notification constitute the Commission. The Commission shall consist of a Chairperson and two members to be selected and appointed in the manner provided in this Act. The State Government shall designate any of the members as Chairperson. The inter se seniority amongst the two members shall be reckoned from the date of their respective appointment. In case two or more persons are selected at the same time, the State Government while making the appointment shall determine the seniority amongst them.(3)The Chairperson and Members of the Commission shall be appointed whole time to exclusively discharge the functions of the Commission and they shall not hold any other office or undertake any other work.(4)The State Commission constituted by the State Government by notification No. 5726-F. 3-20 XIII-98, dated 18-8-1998, issued under sub-section (1) of Section 17 of the Central Act and existing on the date of commencement of this Act shall be the first Commission for the purposes of this Act and shall be deemed to have been constituted under this Act for the remaining period of the term of the Chairperson and Members appointed.(5)The headquarters of the Commission shall be at Bhopal, Madhya Pradesh and it may establish offices at other places. The Commission shall be entitled to conduct its proceedings, consultations and hearings in other places in the State.
