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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005

(1)The Commission shall appoint the candidates to serve on the Committee, after consultation with the Government/individuals/representative organizations/bodies of such interest groups as the case may be. The Commission may choose to limit the number of Members to be nominated in each sector depending upon the importance of relationship the concerned sector bears with the electricity industry.