Section 65(1) in The Jammu and Kashmir Electricity Act, 2010
(1)The Chairperson and the Members of the Commission shall be persons of ability, integrity and standing who have adequate knowledge of, or experience in, or have shown capacity in, dealing with, problems relating to engineering, finance, commerce, economics, law or management and shall be appointed in the following manner, namely :(a)at least one person having qualifications and experience in the field of engineering with specifications in generation, transmission or distribution of electricity.(b)one person having qualification and experience in the field of finance, economics, commerce, law or management.
