Section 11(6) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
(6)[ The Commission shall convene a meeting of the State Advisory Committee, as and when required, to discuss and advise the Commission on any of the matters specified in Section 88 of the Electricity Act, 2003 (Central Act 36 of 2003) after giving notice to all members as provided in sub-regulation (1) at the venue and time as it thinks convenient.] [Substituted by Notification No. Vl(2)/209/7012. dated 11.06.2012.]
