Section 32 in Telangana Electricity Reform Act, 1998
32. Commission Advisory Committee.
(1)The Commission shall constitute a Committee to be known as the Commission Advisory Committee, in consultation with the State Government which shall consist of such number of persons being not less than 15 and not more than 21 as the Commission may appoint after consultation with such representatives or bodies representative of the following interests as the Commission thinks fit, that is to say, holders of supply licences in the State, holders of transmission licences in the State, generating companies operating in the State, Commerce, Industry, Transport, Agriculture, Labour employed in the electricity supply industry and consumers of electricity.(2)The Chairman and members of the Commission shall be ex-officio Chairman and Members of the Commission Advisory Committee.(3)The term of the members of advisory Committee shall be for a period of three years and one third of the members shall retire annually.(4)The Commission Advisory Committee shall meet at least once in every three months.(5)The functions of the Commission Advisory Committee shall be as follows:-(a)to advise the Commission on major questions of policy, relating to the electricity industry in the State; and(b)to advise, the Commission on any matters which the Commission may put before it, including matters relating to the quality, continuity, and extent of service provided by licensees and compliance by licensees with the conditions and requirements of their licences.
