Section 15(5) in The Electricity (Supply) Act, 1948
(5)A full-time member of the Board of Directors of a Generating Company shall be a person who has experience of, and has shown capacity in,-(a)design, construction, operation and maintenance of generating stations;(b)transmission and supply of electricity;(c)applied economics;(d)organising workers;(e)industrial, commercial or financial matters; or(f)administration in a Government Department or other establishment.][* * *] [Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991). ][* * *] [Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991). ]
