Section 33 in The M.P. Vidyut Sudhar Adhiniyam, 2000
33. State Advisory Committee.
(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.(2)The Chairperson and Members of the Commission shall be ex officio Chairperson and Members of the State Advisory Committee. .(3)The State Advisory Committee shall meet at least once in every 3 months.(4)The term of the State Advisory Committee shall be three years.(5)The functions of the State Advisory Committee shall be as follows :-(a)to advise the Commission on major questions of policy relating to the Electricity Industry in the State; and(b)to advise the Commission on any matters, which the Commission may put before it, including matters relating to the quality, continuity and extent of service provided by licensees and compliance by licensees with the conditions and requirements of their licenses.
