Section 8 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
8. Objects of the Advisory Committee.
- The objects of the Advisory Committee shall be to advise the Commission on -(a)Major questions of policy.(b)Matters relating to quality, continuity, and extent of service provided by the urban local bodies and/or their licensees.(c)Compliance by licensees with the conditions and requirements of their licence.(d)Protection of citizen's interest.(e)Improvement of quality standards in delivery of services by the urban local bodies.
