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

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Electricity Reform Act, 1998

(3)The selection committee shall call for nominations from general public and from professional bodies, consumer organisations by giving wide publicity, so as to act expeditiousloy and shall generally finalise 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.