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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Power Sector Reforms Act, 1999

(1)The State Government shall, for the purposes of selecting the Members of the Commission, constitute a selection committee, consisting of, -
(i) a person who is or has been a Judge of the High Court asrecommended by the Chief Justice of the High Court- Chairperson:
(ii) Chief Secretary to the Government of Rajasthan- Member:
(ill) Chairperson or Member of the Central ElectricityRegulatory Commission as recommended by the Chairperson- Member:
Provided that the selection committee constituted under section 18 of the Electricity Regulatory Commissions Act, 1998 (Central Act No. 14 of 1998) and existing on the date of commencement of this Act shall be deemed to have been constituted under this Act.