Section 5(5) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
(5)On occurrence of any vacancy in the forum for any reason, the licensee shall take action to fill up the vacancy within two months from the date of occurrence of the vacancy. No act of proceeding of the Forum shall be deemed invalid by reason only of some defect in the constitution of the Forum or by reason of the existence of a vacancy among its members.
