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State of Haryana - Section

Section 4 in The Haryana Electricity Reform Act, 1997

4. Constitution of the Selection Committee to select members.

(1)The State Government shall expeditiously constitute a Selection Committee, as often as may be required to select persons for appointment as members.
(2)The Selection Committee shall consist of five members :-
(i) the Vice Chancellor of a Haryana University Chairman,  
(ii) a Member of the Haryana Public Service Commission - Member
(iii) the Chairman in charge of Central Electricity Authority - Member
(iv) the Secretary in charge of Finance Department, Government ofHaryana - Member
(v) the Secretary in charge of the Power Department, Government ofHaryana - Member.
The Secretary in charge of the Department of Power Government of Haryana shall also act as the convenor of the Selection Committee.
(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 the Act and notify the State Government of the persons short- listed by the Selection Committee. The State Government shall appoint one of the two candidates short-listed by the Selection Committee as a member of the Commission.
(5)All decisions of the Selection Committee shall be by majority.
(6)The method and manner of the selection and appointment of members and designation of one of the members as Chairman shall be as prescribed by the State Government from time to time by the rules.