Section 5(1) in Karnataka Electricity Reform Act, 1999
(1)The members shall be persons of ability, integrity and standing who have adequate knowledge and experience of, and have demonstrated capacity in dealing with matters relating to, engineering, finance, economics, commerce, law or administration and further, that at all times,-(a)one member shall be a graduate electrical engineer with at least twenty-five years of experience of either generation, transmission or distribution of electricity and having worked in a senior position in the said field;(b)two members shall have qualification in the field of law, finance, economics, commerce, or administration with at least twenty-five years of working experience and shall have worked in a senior position in the said field:Provided that at any point of time the commission shall not consist of more than one member from the same discipline.
