Section 41(6) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(6)The Committee shall advise the Commission-(a)on questions of policy relating to electricity industry, and(b)on any matter including the matter relating to quality, continuity and extent of the service of transmission distribution or supply of electricity provided by a licensee or compliance of terms and conditions of licence by him which the Commission may refer to it for the advice.
