Section 6(6) in The Electricity Regulatory Commissions Act, 1998
(6)The Chairperson or any Member ceasing to hold office as such shall-(a)be ineligible for further employment under the Central Government or any State Government for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office; and(c)not represent any person before the Central Commission or a State Commission in any manner.Explanation .-For the purposes of this sub-section,-(i)"employment under the Central Government or the State Government" includes employment under any local or other authority within the territory of India or under the control of the Central Government or State Government or under any corporation or society owned or controlled by the Government.(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in the electricity industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an adviser or a consultant.
