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Electricity Regulatory Commissions Act, 1998 24. State Advisory Committee (1) The State Commission may, by notification, establish with effect from such date as it may specify in such notification, a Committee to be known as the State Advisory Committee. (2) The State Advisory Committee shall consist of not more than twenty-one members to represent the interests of commerce, industry, transport, agriculture, labor, consumers, non-governmental organizations and academic and research bodies in the energy sector. (3) The Chairperson and the Members of the State Commission shall be the ex officio Chairperson and ex officio Members of the State Advisory Committee.    |
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