LexSection 88 — Objects of State Advisory Committee.
The Electricity Act, 2003
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 licence: (iv) protection of consumer interest; and (v) electricity supply and overall standards of performance by utilities.Open in Lexace · Ask the AI about this section