.-(1) The appropriate Government may, by notification in the Official Gazette, appoint duly qualified persons to be Electrical Inspectors and every Electrical Inspector so appointed shall exercise the powers and perform the functions of an Electrical Inspector under this Act within such areas or in respect of such class of works and electric installations and subject to such restrictions as the appropriate Government may direct.(2)In the absence of express provision to the contrary in this Act, or any rule made thereunder, an appeal shall lie from the decision of an Electrical Inspector to the appropriate Government or if the appropriate Government, by general or special order, so directs, to an Advisory Board.][36-A. Central Electricity Board.-(1) A Board to be called the Central Electricity Board shall be constituted to exercise the powers conferred by section 37.(2)[ The Central Electricity Board shall consist of the following members, namely:-(a)a Chairman and five other members to be nominated by the Central Government;(b)one member to be nominated by the Governments of each of the States, not being a Union territory, to which this Act extends;(c)one member to be nominated by the Central Government to represent each of the Union territories of Delhi and Himachal Pradesh;(d)one member to be nominated by the Central Government to represent the Union territories of Manipur, Tripura and the Andaman and Nicobar Islands;(e)one member to be nominated by each of the State Electricity Boards;(f)one member to be nominated by the Central Government to represent the Federation of Electricity Undertakings of India;(g)one member to be nominated by the Railway Board;(h)one member to be nominated by the Chief Inspector of Mines appointed under section 5 of the Mines Act, 1952 (35 of 1952); and(i)one member to be nominated by the Indian Standards Institution constituted under the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952).(3)Any vacancy occurring in the Board [* * *] shall be filled as soon as may be by a nomination made by the authority by whom the member vacating office was nominated.(4)The Board shall have full power to regulate by by-laws or otherwise its own procedure and the conduct of all business to be transacted by it.(5)The powers of the Central Electricity Board may be exercised notwithstanding any vacancy in the Board.][* * *] [ Sub-Section (6) omitted by Act 32 of 1959, Section 27.][36-B. Certain members affected by States' re-organisation to vacate offices.-[ Repealed by the Indian Electricity (Amendment) Act, 1959 (32 of 1959), section 28].
