Section 67(5) in The Jammu and Kashmir Electricity Act, 2010
(5)The Chairperson or any Member ceasing to hold office as such shall -(a)not accept any commercial employment for a period of two years from the date he ceases to hold such office; and(b)not represent any person before the Central Commission or any State Commission in any manner.Explanation : - For purposes of this sub-section, "commercial employment" means employment in any capacity in any organization which has been a party to the proceedings before the Commission or employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in electricity industry and includes a Director of a company or partner of a firm or setting up practice either independently or as partner of a firm or as an advisor or a consultant.
