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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(a) in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007

(a)The Ombudsman shall be provided with a Secretariat. The staff strength of the said Secretariat and the terms and conditions of appointment of the staff shall be as determined by the Commission from time to time.