(1)The Chairperson and the Members of the Central Commission shall be persons having adequate knowledge of, or experience in, or shown capacity in, dealing with, problems relating to engineering, law, economics, commerce, finance or management and shall be appointed in the following manner, namely:–(a)one person having qualifications and experience in the field of engineering with specialisation in generation, transmission or distribution of electricity;(b)one person having qualifications and experience in the field of finance;(c)two persons having qualifications and experience in the field of economics, commerce, law or management:Provided that not more than one Member shall be appointed under the same category under clause (c).
