Section 8(2) in Karnataka Electricity Reform Act, 1999
(2)The Commission shall have a senior officer to represent the common interest of the consumers in all matters, hearings and proceedings before the Commission :Provided that such appointment of the senior officer to represent the interests of the consumers shall be in addition to, and not in derogation in any manner of, the other rights of the individual consumers and also of the representations by consumer fora and organisations before the Commission, as may be recognised by the Commission in the regulations or otherwise.
