Section 3(4) in The Electricity Regulatory Commissions Act, 1998
(4)The Central Government shall consist of the following Members, namely:-(a)a Chairperson and three other Members;(b)the Chairman of the Central Electricity Authority appointed under sub-section (3) of section 3 of the Electricity (Supply) Act, 1948 (54 of 1948), who shall be the Member, ex officio .
