Section 3(3) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(3)For the purpose of selecting suitable person to the office of a member, the Convener shall send requisition to various State Governments and the Central Government Departments, Public and Private Undertakings, Industrial Organisations and other Organisations engaged in generation, transmission, distribution and supply of electricity, financial institutions, educational institutions and to the High Court and shall also invite applications directly from eligible persons by notifying the vacancy in the Gazette. The eligible persons may send their applications directly or through the officer or Authority under whom he is for the time being working.
