Section 16(2) in The Electricity (Supply) Act, 1948
(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.
