16. State Electricity Consultative Council .-(1) The State Government shall constitute a [State Electricity Consultative Council] for the State, and in cases to which sections 6 and 7 apply, the State Governments concerned shall constitute such one or more [State Electricity Consultative Council] [Substituted by Act 101 of 1956, Section 8, for " State Electricity Council" (w.e.f. 30.12.1956). ] or Councils and for such areas as they may by agreement determine.
(2)The [State Electricity Consultative Council] [Substituted by Act 101 of 1956, Section 8, for " State Electricity Council" (w.e.f. 30.12.1956). ] shall consist of [the members of the Board and, if there are any Generating Company or Generating Companies operating in the State, one representative of the Generating Company or each of the Generating Companies, to be nominated by the Generating Company concerned,] [ Substituted by Act 115 of 1976, Section 9, for " the members of the Board" (w.e.f. 8.10.1976).] and such other persons being not less than [eight] [ Substituted by Act 30 of 1966, Section 4, for " seven" (w.e.f. 16.9.1966).] and not more than fifteen as the State Government or the State Governments concerned may appoint after consultation with such representatives or bodies representative of the following interests as the State Government or the State Governments concerned thinks or think fit, that is to say, local self-Government, electricity supply industry, commerce, industry, transport, agriculture, [labour employed in the electricity supply industry and consumers of electricity] [ Substituted by Act 101 of 1956, Section 8, for " and labour employed in the electricity supply industry" (w.e.f. 30.12.1956). ], but so that there shall be at least one member representing each such interest in the Council.(3)The Chairman of the Board shall be ex officio Chairman of the [State Electricity Consultative Council.] [ Substituted by Act 101 of 1956, Section 8, for " State Electricity Council" w.e.f. 30.12.1956).](4)The [State Electricity Consultative Council] [ Substituted by Act 101 of 1956, Section 8, for " State Electricity Council" (w.e.f. 30.12.1956).] shall meet at least once in every three months.(5)The functions of the [State Electricity Consultative Council] shall be as followings:-(i)to advise [the Board and Generating Company or Generating Companies, if any operation in the State] [ Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976).] on major questions of policy and major schemes;(ii)to review the progress and the work of [the Board and the Generating Company or Generating Companies, if any, operating in the State] [Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976). ] from time to time;(iii)to consider such other matters as [the Board or Generating Company or Generating Companies, if any, operating in the State] [Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976). ] may place before it; and(iv)to consider such matters as the State Government may by rules prescribe.(6)[ The Board shall place before the State Electricity Consultative Council the annual financial statement and supplementary statement, if any, and shall take into consideration any comments made on such statement in the said Council before submitting the same to the State Government under section 61.] [ Substituted by Act 30 of 1966, Section 4, for Sub-Section (6) (w.e.f. 16.9.1966).]
