Section 4 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
4. Mode of appointment.
(a)Appointments may be made, against the vacant posts in the Commission, through direct recruitment on contract basis or regular basis or on deputation from Central/State Government/Government Undertakings/Departments/Corporations, at the discretion of the Commission. Appointments on contract basis or on deputation will be, for a period not exceeding three years, which will be extendable/renewable for up to three years at a time at the discretion of the Commission.(b)The requirement for posts of drivers and peons will vary depending upon the degree of automation, use of electronic communication systems and electronic data storage devices etc. Hence to incorporate the required flexibility, the Commission may, in addition to its regular staff, when required, contract out these services to a service provider .
