Section 4(1) in Telangana Electricity Reform Act, 1998
(1)The State Government shall expeditiously constitute a selection committee, as often as may be required to select persons for appointment as members of the Commission, which shall consist of the following, namely:-(i)a retired Chief Justice of any High Court or a retired judge of the Supreme Court.-- Chairman(ii)Chief Secretary to the Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]-- Member(iii)the Chairman of the Central Electricity Authority-- Member
