Section 4(3) in Karnataka Electricity Reform Act, 1999
(3)(a)The selection committee shall act expeditiously and shall generally finalise the selection to enable the State Government to make the appointment in time for the new members to take effective charge at the expiry of the term of the retiring member and without delay and generally within two months of vacancy arising for reasons other than the expiry of the term;(b)The method and manner of the selection and appointment of members and designation of one of the members as Chairman shall be as may be prescribed;(c)For the purposes of selection, the selection committee may call for application from individuals or nomination from such sources and in such other manner as the selection committee may consider appropriate.
