Section 6 in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
6. Selection and appointment of Advisory Committee members.
- The Commission shall appoint the candidates to serve on the Committee, after consultation with the individuals / representative organisations / bodies of such interest groups. The Commission may choose to limit the number of members to be nominated in each sector, depending upon the important relationship, the concerned sector bears with the electricity industry. The Commission may also nominate members from other stakeholders in electricity, over and above the interested sectors indicated in section 87(2) of the Act but not exceeding the total number of members which is twenty one.
