Section 12(2) in Andhra Pradesh Electricity Reform Act, 1998
(2)If any dispute arises between the Commission and the State Government as to whether or not a question is a matter of policy or whether a policy direction issued by the State Government adversely, affects or interferes with the exercise of the functions of the Commission, the same shall be referred by the State Government to a retired judge of the Supreme Court in consolation with the Chief Justice of the Supreme Court whose decision thereon shall be final and binding.
