Section 32 in The Haryana Electricity Reform Act, 1997
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 9 and not more than 15 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 licenses 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 Commission Advisory Committee shall meet at least once in every 3 months.(4)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 licences with the conditions and requirements of their licences.
