Section 32(1) in The Orissa Electricity Reform Act, 1995
(1)The Commission shall, in consultation with the State Government, constitute a committee to be known as the Commission Advisory Committee, which shall consist of such member of persons, not being less than fifteen or more than twenty one, as the Commission may appoint after consultation with such representatives or bodies or representative of the following interests as the Commission thinks fit, that is to say, holders of supply licences in the State, holders of transmission licensees in the State, generating companies operating in the State, commerce, industry, transport, agriculture, labour employed in the electricity supply industry and consumers of electricity ;Provided that there shall be at least one member representing each such interest on the Commission Advisory Committee.
