(1)In accordance with the provisions of Section 16 of the Act, there shall be a Delhi Electricity Consultative Council.(2)The Consultative Council shall consist of sixteen members as follows-(i)All the seven members of the Board.(ii)One member to represent the Badarpur Thermal Power Station, to be nominated by the Central Government.(iii)Two members to represent the Ministry of Power and the Central Public undertakings in the Power Sector, to be nominated by the Central Government.(iv)One member to represent commerce.(v)One member to represent transport.(vi)One member to represent labour employed in the electricity supply industry.(vii)One member to represent industries.(viii)One member to represent the general consumers of electricity.(ix)One member to represent agriculture.
