Section 41(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)(a)The Advisory Committee shall consist of not less than five and not more than fifteen members;(b)The constitution of the Advisory Committee shall be as follows:-(i)The Chairperson and members of the Commission shall be the Chairperson and members of the Committee, ex-officio.(ii)Other members of the Committee shall be appointed by the Commission from amongst persons who are interested in the electricity industry in the State.
