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State of Jammu-Kashmir - Section

Section 66 in The Jammu and Kashmir Electricity Act, 2010

66. Constitution of Selection Committee to recommend Members.

(1)The Government shall, for the purposes of selecting the Chairperson and Members of the Commission constitute a Selection Committee consisting of : -
(a) Chief Secretary ... Chairperson
(b) Member, Central Electricity Regulatory Commission asnominationed by the Chairman, Central Electricity RegulatoryCommission ... Member
(c) Administrative Secretary incharge Power DevelopmentDepartment ... Member
(d) Administrative Secretary incharge Law Department ... Member
(2)No appointment of Chairperson or a Member shall be invalid merely by reason of any vacancy in the Selection Committee.
(3)The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or Member of the Commission and six months before the superannuation or end of tenure of the Chairperson or a Member of the Commission make a reference to the Selection Committee for filling up of the vacancy.
(4)The Selection Committee shall finalize the selection of the Chairperson or the Members referred to in sub-section (3) within two months from the date on which the reference is made to it.
(5)The Selection Committee shall recommend a panel of two names for every vacancy referred to it.
(6)Before recommending any person for appointment as Chairperson or Member, the Selection Committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his functions as such Chairperson or Member.