Section 25 in The Electricity Regulatory Commissions Act, 1998
25. Objects of State Advisory Committee .-The objects of the State Advisory Committee shall be to advise the Commission on-
(i)major questions of policy;(ii)matters relating to quality, continuity and extent of service provided by the licensees;(iii)compliance by licensees with the conditions and requirements of their license;(iv)protection of consumer interest; and(v)energy supply and overall standards of performance by utilities.
