Section 33(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)The Commission shall constitute a committee to be known as the State Advisory Committee, in consultation with the State Government which shall consist of such number of persons being not less than 9 and not more than 15 as the Commission may appoint after consultation with such representatives or bodies representing the following interests as the Commission thinks fit, that is to say, holders of supply licenses in the State, holders of transmission licences in the State; generating companies operating in the State, non-government organisations, consumers and consumer groups, academic institutions, research bodies, commerce, industry, transport, agriculture and labour employed in the Electricity Industry.
