Section 3(3) in The Haryana Electricity Reform Act, 1997
(3)The person to be appointed as a member of the Commission for the first time for a period of three years in terms of proviso to sub-section (1) of Section 6 shall be the first Chairman of the Commission and thereafter at all times the post senior member of the Commission shall act as Chairman, such seniority being reckoned from the date of the appointment of the members. In case two or more persons are selected at the same time the seniority amongst them shall be determined by the State Government while making the appointment.
