54 of 1948

 (2) The Central Commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.

(3) The head office of the Central Commission shall be at such place as the Central Government may, by notification in the Official Gazette, specify.

(4) The Central Commission shall consist of the following Members, namely:-

(a) a Chairperson and three other Members;

(b) the Chairman of the Central Electricity Authority appointed under sub-section (3) of section 3 of the Electricity (Supply) Act, 1948, who shall be the Member, ex officio.

(5) The Chairperson and the other Members of the Central Commission shall be appointed by the Central Government on the recommendation of the Selection Committee referred to in section 5:

Provided that nothing contained in this sub-section shall apply to the appointment of a person as the Chairperson, where such person is or has been a Judge of the Supreme Court or the Chief Justice of a High Court.

4. (1) The Chairperson and the Members of the Central Commission shall be persons having adequate knowledge, experience or shown capacity in dealing with problems relating to engineering, law, economics, commerce, finance or management and shall be appointed in the following manner, namely:-

(a) one person having qualification and experience in the field of engineering with specialisation in generation, transmission or distribution of electricity;

(b) one person having qualification and experience in the field of finance; and

(c) two persons having qualification and experience in the field of economics, commerce, law or management:

Provided that not more than one Member shall be appointed under the same category under clause (c).

(2) Notwithstanding anything contained in sub-section (1), the Central Government may appoint any person as the Chairperson from amongst persons who is or has been a Judge of the Supreme Court or the Chief Justice of a High Court:

Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of India.

(3) The Chairperson or any other Member of the Central Commission shall not hold any other office.

(4) The Chairperson shall be the Chief Executive of the Central Commission.

5. (1) The Central Government shall, for the purpose of sub-section (5) of section 3, constitute a Selection Committee consisting of-

(a) Member of the Planning Commission incharge of the energy sector                                                                                       - Chairperson;

(b) Secretary-in-charge of the Ministry of the Central Government dealing with the Department of Legal Affairs                                       - Member;

(c) Chairman of the Public Enterprises Selection Board    - Member;

(d) a person to be nominated by the Central Government in accordance with sub-section (2)                                                               - Member;

(e) a person to be nominated by the Central Government in accordance with sub-section (3)                                                               - Member;

(f) Secretary-in-charge of the Ministry of the Central Government dealing with Power                                                                            - Member.

  

 

 

 

 

 

 

 

 

 

 

 

Qualification for appointment of Chairperson and other members of Central Commiss- ion

 

 

 

 

 

 

 

 

 

 

 


Constitution of Selection Commmittee to recommend Members

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