Section 4(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)The State Government shall, for the purposes of selecting the members of the Commission, constitute a Selection Committee consisting of,-(a)the Chief Secretary of the State-Chairman;(b)the Chairman of the' Central Electricity Authority or in his absence a member nominated by the Chairman of the Central Electricity Authority-Member;(c)the Managing Director of a public financial institution as set out in sub-section (1) of Section 4-A of the Companies Act, 1956 (1 of 1956) or the Managing Director of an undertaking owned or controlled by the Government of India engaged in the business of an electricity industry or funding or financing of an electricity industry-Member.
