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State of Uttar Pradesh - Section

Section 4 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008

4. Appointment of the Chairperson.

- Subject to the provisions of sub-section (2) of Section 84, the State Government shall appoint from amongst the members, one member as the chairperson whenever the vacancy occurs in the post of the chairperson.