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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3) in Telangana State Electrical Licensing Regulations, 2018

(3)The Chief Electrical Inspector to Government shall be Ex-Officio Chairperson of the Board and the Electrical Inspector, Hyderabad shall be the Ex-Officio Secretary. The members representing Electrical Contractors Association and Electrical users shall be nominated by the Government. The Terms of non-official members of the Board shall be two years or such shorter period as the State Government may direct from time to time. A Non-official member whose term of office is over shall be eligible for re-nomination by the nominating authority if they deem fit to-do-so. A non-official member can be continued for maximum two consecutive terms.