Section 19 in Andhra Pradesh Women's Commission Act, 1998
19. Sittings of the Commission.
(1)The Commission shall hold sitting ordinarily atleast. once in three months or earlier whenever required to enquire into any unfair practice.(2)The Commission shall with the previous approval of the Government make regulations for regulating its procedure and the disposal of its business and such regulations shall, after they are made, be published in the Gazette.(3)The Chairperson may, with the approval of the Commission, assign any function of the Chairperson or of the Commission to any other member or members of the Commission.
