Section 5(7) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
(7)No proceedings of the CAC shall be invalid by reason merely of a vacancy/vacancies existing in the committee or by any reason of non-receipt of the notice or the agenda paper provided it was duly issued or by reason of any irregularity in the conduct of the business of the meeting.Explanation. - A notice shall be deemed to be duly issued if it is sent within prescribed time to the registered address of a member by post or by messenger.
