LexSection 81 — Objects of Central Advisory Committee.
The Electricity Act, 2003
The objects of the Central Advisory Committee shall be to advise the Central Commission on-- (i) major questions of policy; (ii) matters relating to quality, continuity and extent of service provided by the licensees; (iii) compliance by the licensees with the conditions and requirements of their licence; (iv) protection of consumer interest; (v) electricity supply and overall standards of performance by utilities.Open in Lexace · Ask the AI about this section