Section 102 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
102. Constitution of State Advisory Committee.
(a)The State Advisory Committee envisaged under Section 24 of the Act shall consist of such number of members, not exceeding 21 representing various interests as referred to in the Act, as may be decided by the Commission and the tenure of the members shall normally be one year or as decided and notified by the Commission.(b)The Commission my 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, for attending the meetings.
