Section 102(a) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(a)The State Advisory Committee envisaged under Section 24 of the Act shall consist of such number of members, not exceeding 21 representing various interests as referred to in the Act, as may be decided by the Commission and the tenure of the members shall normally be one year or as decided and notified by the Commission.
