Section 5(6) in The U.P. Electricity Reforms Act, 1999
(6)Any member ceasing to hold office as such shall -(a)be ineligible for further employment under the State Government for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office; and(c)not represent any person before the Commission in any manner.Explanation. - For the purposes of this sub-section -(i)"employment under the State Government" includes employment under any local or other authority within the territory of India, under the control of the State Government, or under any corporation or society owned or controlled by the State Government.(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in commercial, industrial or financial business in the electricity industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
