(1)The Delhi Vidyut Board shall be a body corporate, shall have perpetual succession and a common seal and may by the said name sue and be sued.(2)The Board shall consist of the following members, namely-(i)A Chairman;(ii)A Member (Technical);(iii)A Member (Technical);(iv)A Member (Administration);(v)A Member (Finance);(vi)Secretary to the Government, in charge of Electricity, (ex officio)(vii)Secretary to the Government, in charge of Finance, (ex officio)
