Section 4(1) in The U.P. Electricity Reforms Act, 1999

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State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Electricity Reforms Act, 1999

(1)For the purposes of making appointment of the Chairperson and members, the State Government, shall constitute a Selection Committee which shall consist of -

(a)	A person who has been a Judge of the High Court	Chairman
(b)	The Chief Secretary to the State Government	Member
(c)	The Chairman, Central Electricity Authority or his nominee notbelow the rank of member of the Central Electricity Authority.	Member

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State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Electricity Reforms Act, 1999