Section 16(5) in The Electricity (Supply) Act, 1948
(5)The functions of the [State Electricity Consultative Council] shall be as followings:-(i)to advise [the Board and Generating Company or Generating Companies, if any operation in the State] [ Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976).] on major questions of policy and major schemes;(ii)to review the progress and the work of [the Board and the Generating Company or Generating Companies, if any, operating in the State] [Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976). ] from time to time;(iii)to consider such other matters as [the Board or Generating Company or Generating Companies, if any, operating in the State] [Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976). ] may place before it; and(iv)to consider such matters as the State Government may by rules prescribe.
