(1)The Central Government shall, for the purposes of selecting the Members of the Appellate Tribunal and the Chairperson and Members of the Central Commission, constitute a Selection Committee consisting of–(a)Member of the Planning Commission incharge of the energy sector Chairperson;(b)Secretary-in-charge of the Ministry of the Central Government dealing with the Department of the Legal Affairs Member;(c)Chairperson of the Public Enterprises Selection Board Member;(d)a person to be nominated by the Central Government in accordance with sub-section (2) Member;(e)a person to be nominated by the Central Government in accordance with sub-section (3) Member;(f)Secretary-in-charge of the Ministry of the Central Government dealing with power Member.
