Section 36A in The Indian Electricity Act, 1910

36A. 2[ Central Electricity Board.-

(1) A Board to be called the Central Electricity Board shall be constituted to exercise the powers conferred by section 37.

(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 ).]

(3) Any vacancy occurring in the Board, 1[ , shall be filled as soon as may be by a nomination made by the authority by whom the member vacating office was nominated.

(4) The Board shall have full power to regulate by by- laws or otherwise its own procedure and the conduct of all business to be transacted by it.

(5) The powers of the Central Electricity Board may be exercised notwithstanding any vacancy in the Board.] 2[