Section 32 in The Orissa Electricity Reform Act, 1995
32. Commission Advisory Committee.
(1)The Commission shall, in consultation with the State Government, constitute a committee to be known as the Commission Advisory Committee, which shall consist of such member of persons, not being less than fifteen or more than twenty one, as the Commission may appoint after consultation with such representatives or bodies or representative of the following interests as the Commission thinks fit, that is to say, holders of supply licences in the State, holders of transmission licensees in the State, generating companies operating in the State, commerce, industry, transport, agriculture, labour employed in the electricity supply industry and consumers of electricity ;Provided that there shall be at least one member representing each such interest on the Commission Advisory Committee.(2)The Chairman and members of the Commission shall be ex-officio Chairman and members of the Commission Advisory Committee.(3)The Commission Advisory Committee shall meet at least once in every three months.(4)The functions of the Commission Advisory Committee shall be-(a)to advise the Commission on major questions of policy and(b)to advise the Commission on any matters relating to the quality, continuity and extent of service provided by licensees and compliance by the licensees with the conditions and requirements of their licences.
