Section 3(2) in The Electricity (Supply) Act, 1948
(2)The Authority shall consist of [not more than fourteen members of whom not more than eight shall be full-time members] [ Substituted by Act 115 of 1976, Section 4, for " not more than six members" (w.r.e.f. 8.10.1976).] appointed by the Central Government [* * *] [ The words " of whom at least three shall be full-time members" omitted by Act 57 of 1949, Section 3 (w.e.f. 21.12.1949).].[(2-A) A full-time member shall be a person who has experience of, and has shown capacity in,- [ Inserted by Act 115 of 1976, Section 4 (w.r.e.f. 8.10.1976).](a)design, construction, operation and maintenance of generating stations;(b)transmission and supply of electricity;(c)applied research in the field of electricity;(d)applied economics; or(e)industrial, commercial or financial matters.]
