Section 6(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)The State Government shall, within one month from the date of occurrence of any vacancy in the office of a Chairperson or member by reason of his death, resignation or removal or within six months before the superannuation of or the end of tenure of the Chairperson or a member constitute the Selection Committee and make a reference to it for recommending persons for being selected for appointment in the vacancy.
