Section 5 in Rajasthan Power Sector Reforms Act, 1999
5. Qualification for appointment of Chairperson and other Members of the Commission.
(1)The Chairperson and the Members of the Commission shall be persons having adequate knowledge, or have shown capacity in dealing with problems relating to engineering, finance, commerce, economics, law or administration and shall be appointed in the following manner, namely: -(i)one person having qualification and experience in the field of engineering with specialization in generation, transmission or distribution of electricity:(ii)two persons having qualification and experience in the field of finance, economics, commerce, law or administration:Provided that not more than one Member shall be appointed under the same category under clause (ii):Provided further that persons below the age of fifty years shall not be eligible for appointment as Chairperson or Member, as the case may be.(2)A person shall be disqualified for being appointed as a Member of the Commission if he is a Member of Parliament or of any State Legislature or of any local authority or holds any post in a political party or if he has any financial or other interest, directly or indirectly, in any private company or undertaking dealing with any of the business related to generation, transmission, distribution or supply of electricity or manufacture, sale or supply of any fuel, machinery, plant, equipment etc. related to these activities.(3)The Chairperson or any other Member of the Commission shall not hold any other office.
