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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(i) in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007

(i)by deputation of a person from the State Government (equivalent to the post of Secretary to the State Government), preferably having qualifications or established experience in electrical engineering, finance, management or law. He should also have sufficient experience of secretariat functions in Central or State Government,