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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

3. Commission's offices, office hours and sittings.

(1)The place of the offices of the Commission may from time to time be specified by the Commission, by an order made in that behalf.
(2)Unless otherwise directed, the headquarters and other offices of the Commission shall be open daily except on Second Saturday of each month, Sundays and holidays notified by the Government of Andhra Pradesh. The headquarters and other offices of the Commission shall be open at such times as the Commission may direct.
(3)Where the last day for doing of any act falls on a day on which the office of the Commission is closed and by reason there of, the act cannot be done on that day, it may be done on the next day on which the office is open.
(4)The Commission may hold sittings for hearing matters at the headquarters or at any other place on days and time to be specified by the Commission.