Section 4 in The Orissa Electricity Reform Act, 1995
4. Constitution of the Selection Committee.
(1)The State Government shall expeditiously constitute a selection committee, as often as may be required, to select persons for appointment as members of the Commission.(2)The selection committee shall consist of three members, namely:(a)the Chairman of the Public Service Commission, who shall be the Chairman of the selection committee;(b)the Secretary in charge of the Department of Energy, State Government, who shall be the Convener of the selection committee; and(c)the Chairman or any member of the Central Electricity Authority designated for the purpose from time to time.(3)The selection committee shall act expeditiously and shall generally finalise the selection within a period of two months to enable the State Government to make the final selection and appointment in time for the new member to take effective charge at the expiry of the term of the retiring member.(4)The selection committee shall select two suitable persons for each vacancy in the Commission who have such qualification and experience as provided in this Act and notify to the State Government of the persons short listed by the selection committee.(5)The decisions of the selection committee shall be by majority.(6)The State Government shall appoint one of the two candidates shortlisted by the selection committee as a member of the Commission.
