Section 5(1) in The Haryana Electricity Reform Act, 1997
(1)The members of the Commission shall be persons of ability, integrity and standing who have adequate knowledge or experience of, or have shown capacity in dealing with problems relating to engineering, economics, commerce, finance, accountancy, law or administration and further that at all times -(a)at least one member shall be an electrical engineer with adequate experience of either generation, transmission or distribution of electricity;(b)at least one member shall have qualification and adequate experience in any of the order disciplines, namely economics, commerce, finance, accountancy, law or administration; and(c)the third member shall have the qualification and adequate experience in any of the disciplines mentioned above.The selection and appointment of the members at all times shall be made strictly in accordance with the above qualification and experience.
