Electricity Regulatory Commissions Act, 1998

25. Object of State Advisory Committee

The objects of the State Advisory Committee shall be to advise the Commission on-

(i) major questions of policy-,

(ii) matters relating to quality, continuity and extent of service provided by the licensees;

(iii) compliance by licensees with the conditions and requirements of their license;

(iv) protection of consumer interest; and

(v) energy supply and overall standards of performance by utilities.

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