Section 3 in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
3. Constitution of the Committee.
(1)The Commission may, by notification, establish with effect from such date as it may specify in such notification, a Committee to be known as the State Advisory Committee.(2)The Committee shall consist of not more than twenty one Members to represent various interest groups in the State as outlined in Section 87(2) of the Act. Preference shall be given to the representatives with a significant understanding of the electricity sector from amongst the following sectors.(i)Licensees and Generating Companies(ii)State Transmission and Distribution Utilities or the Board(iii)Commerce(iv)Industry(v)Transport(vi)Agriculture(vii)Labour(viii)Consumers(ix)Non-Government Organisations(x)Academic and Research bodies
