Section 41 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
41. Advisory Committee.
(1)The Commission shall by notification in the Official Gazette, and in consultation with the State Government constitute an Advisory Committee.(2)(a)The Advisory Committee shall consist of not less than five and not more than fifteen members;(b)The constitution of the Advisory Committee shall be as follows:-(i)The Chairperson and members of the Commission shall be the Chairperson and members of the Committee, ex-officio.(ii)Other members of the Committee shall be appointed by the Commission from amongst persons who are interested in the electricity industry in the State.(3)The Committee shall meet at least once in every three months.(4)The term of office of the members of the Committee shall be three years.(5)Subject to sub-section (3) the Committee shall meet at such times and place and observe such rules of procedure in regard to transaction of its business at its meetings as may be determined by it,(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.
