Section 13 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
13. The State Advisory Committee.
(1)The Commission may, by notification in the Government Gazette, establish with effect from such date as it may specify in such notification, a Committee to be known as the State Advisory Committee.(2)Then State Advisory Committee shall consist of not more than twenty one members to represent the interests of commerce, industry, transport, agriculture, labour, consumers, nongovernmental organizations and academic and research bodies in the energy sector.(3)The Chairperson and the Members of the Commission shall be ex officio Chairperson and ex officio Members of the State Advisory Committee.
