Section 102 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
102. Advisory Committee .-(1) The Advisory Committee envisaged under section 14 of the Act shall consist of such number of members not exceeding 31 representing the various interests as referred to in the Act, as may be decided by the Commission and the tenure of the members shall be as decided and notified by the Commission.
(2)The Commission may pay to the Members of the Committee such allowances/fees apart from reimbursement of expenses as may be decided by the Commission from time to time.
