Section 64 in The Jammu and Kashmir Electricity Act, 2010
64. Constitution of Commission.
(1)There shall be a Commission to be known as the State Electricity Regulatory Commission to exercise the powers conferred on, and discharge the functions assigned to it under this Act.(2)The State Electricity Regulatory Commission established under sub-section (1) of section 3 of the Jammu and Kashmir State Electricity Regulatory Commission Act, 2000 and functioning as such immediately before the commencement of the Act, shall be the State Commission for the purposes of this Act and the Chairperson, Members, Secretary and officers and other employees thereof shall continue to hold office, on the same terms and conditions on which they were appointed under that Act :Provided that the Chairperson and other Members of the Commission appointed, before the commencement of the Act, under the Jammu and Kashmir State Electricity Regulatory Commission Act, 2000 may on the recommendations of the Selection Committee constituted under sub-section (1) of section 66, be allowed to opt for the terms and conditions under the Act by the Government.(3)The Commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.(4)The Head Office of the Commission shall be at such place as the Government may, by notification, specify.(5)The Commission shall consist of not more than three Members including the Chairperson.(6)The Chairperson and Members of the Commission shall be appointed by the Government on the recommendation of a Selection Committee referred to in sub-section (1) of section 66.
