Section 4 in Telangana Electricity Reform Act, 1998
4. Constitution of the selection committee to select members.
(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(2)The Secretary in-charge of the Energy Department, Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall be the Convener for the above Selection Committee.(3)The selection committee shall call for nominations from general public and from professional bodies, consumer organizations by giving wide publicity, so as to act expeditiously and shall generally finalize the selection within a period of three months to enable the State Government to make the final selection and appointment in time for the new member to take charge at the expiry of the term of the retiring member:Provided that the selection of the members shall not be restricted to the nominations received.(4)The selection committee shall submit the panel of two suitable persons for each vacancy in the Commission who have such qualification and experience as provided in the Act, to the State Government in alphabetical order from among whom the State Government shall appoint one of the two as a member of the Commission.(5)All decisions of the selection committee shall be by majority.(6)The method and manner of the selection and appointment of members and designation of one of the members as Chairman of the Commission shall be as prescribed by the State Government.
