Section 3(3) in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
(3)According to sub-section (3) of Section 4 of the Act, the Convenor of the Selection Committee shall call for nominations for appointment as Members from general public and from professional bodies, consumer organisations by giving wide publicity. For this, the Convenor of the Selection Committee should issue a press notification and send letters of request to such of the Departments of State and Central Government, Public and Private undertakings engaged in Generation, Transmission, Distribution and Supply of Electricity", Industrial Organizations. Chamber of Commerce, Judicial Authority, Financial Institutions, Educational Institutions, Registered consumer organizations in the State and other organizations as prescribed in the Act. It should be ensured that the persons sending the nominations should also enclose the willingness of the candidate to take up the appointment and also the particulars required under sub-section (3) of Section 5 of the Act.
