Section 36A(2) in The Indian Electricity Act, 1910

Central Government Act

(2) 3[ The Central Electricity Board shall consist of the following members, namely:-

(a) a Chairman and five other members to be nominated by the Central Government;

(b) one member to be nominated by the Governments of each of the States, not being a Union territory, to which this Act extends;

(c) one member to be nominated by the Central Government to represent each of the Union territories of Delhi and Himachal Pradesh;

(d) one member to be nominated by the Central Government to represent the Union territories of Manipur, Tripura and the Andaman and Nicobar Islands;

(e) one member to be nominated by each of the State Electricity Boards;

(f) one member to be nominated by the Central Government to represent the Federation of Electricity Undertakings of India;

(g) one member to be nominated by the Railway Board;

(h) one member to be nominated by the Chief Inspector of Mines appointed under section 5 of the Mines Act, 1952 (35 of 1952 ); and

1. Subs. by Act 32 of 1959, s. 26, for the former section. 2. Ins. by Act 10 of 1937, s. 3. 3. Subs. by Act 32 of 1959, s. 27, for sub- section (2).

(i) one member to be nominated by the Indian Standards Institution constituted under the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952 ).]