Section 17(7) in The Electricity Regulatory Commissions Act, 1998
(7)Notwithstanding anything contained in sub-section (5) or sub-section (6), the State Government may appoint any person as the Chairperson from amongst persons who is or has been a Judge of a High Court:Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of that High Court.
