Section 3(14) in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
(14)As the State Government shall establish by notification the Andhra Pradesh Electricity Regulatory Commission for the first time within 3 months of the Act coming into force, the Selection Committee should ensure that its recommendation for selection of members is submitted to State Government without any delay and as far as possible well within the time limit given under sub-section (3) of the Section 4 of the Act.
