Section 4 in Karnataka Electricity Reform Act, 1999
4. Constitution of the selection committee to select members.
(1)The State Government shall expeditiously constitute a selection committee, as often as may be required, to select persons for appointment as members.(2)The selection committee shall consist of three members, namely:-(a)A retired Chief Justice of a High Court or a retired Judge of the Supreme Court as Chairman;(b)The Chief Secretary of the Government of Karnataka as a Member;(c)The Chairman of the Central Electricity Authority or a person who has worked as Chairman of an Electricity Board for not less than three years as a Member; and the Secretary, in-charge of the Energy Department, Government of Karnataka, shall act as the convenor of the selection committee.(3)(a)The selection committee shall act expeditiously and shall generally finalise the selection to enable the State Government to make the appointment in time for the new members to take effective charge at the expiry of the term of the retiring member and without delay and generally within two months of vacancy arising for reasons other than the expiry of the term;(b)The method and manner of the selection and appointment of members and designation of one of the members as Chairman shall be as may be prescribed;(c)For the purposes of selection, the selection committee may call for application from individuals or nomination from such sources and in such other manner as the selection committee may consider appropriate.(4)The selection committee shall select two suitable persons for each vacancy in the Commission who have such qualification and experience as provided in this Act and notify the State Government of the persons shortlisted by the selection committee. The State Government shall appoint one of the two persons shortlisted by the selection committee as a member within fifteen days of receipt of the recommendations of the selection committee.(5)All decisions of the selection committee shall be by majority.
