Section 4 in The M.P. Vidyut Sudhar Adhiniyam, 2000
4. Constitution of Selection Committee to select Chairperson and Members.
(1)The State Government shall, for the purposes of selecting the members of the Commission, constitute a Selection Committee consisting of,-(a)the Chief Secretary of the State-Chairman;(b)the Chairman of the' Central Electricity Authority or in his absence a member nominated by the Chairman of the Central Electricity Authority-Member;(c)the Managing Director of a public financial institution as set out in sub-section (1) of Section 4-A of the Companies Act, 1956 (1 of 1956) or the Managing Director of an undertaking owned or controlled by the Government of India engaged in the business of an electricity industry or funding or financing of an electricity industry-Member.(2)The State Government shall, within one month from the date of occurrence of any vacancy in the Commission by reason of death, resignation or removal and four months before the superannuation or the end of tenure of a member, constitute the Selection Committee as specified in sub-section (1) and make a reference to the Selection Committee for filling up of the vacancy.(3)The Selection Committee shall finalise the selection of the Member, within one month from the date on which the reference is made to it.(4)The Selection Committee shall recommend a panel of two names for every vacancy referred to it.(5)The State Government shall appoint the members from the panel of two names recommended by the Selection Committee for each vacancy and notify its decision within one month of the receipt of such recommendation.
