Section 5 in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
5. Commission Advisory Committee's interaction with the Commission.
- 5.1 Pursuant to Section 32(5) of the Act, the CAC shall perform an advisory role for the Commission.5.1.1The suggestions/advice of the members of the Committee are to be invariably made in course of meetings of the Committee or in writing.5.1.2The proceedings of every meeting of the CAC shall be recorded in a minute book to be kept for the purpose and shall be signed by the Chairman of the meeting at that or at the next succeeding meeting.5.1.3Quorum - The quorum for a meeting of the CAC shall be six. All recommendations shall be by a majority of opinion.5.1.4Conduct of business in the meetings of the CAC.(1)Pursuant to Section 32(4) of the Act, the CAC shall meet at least once in every three months.(2)If there is no quorum within 25 minutes of the time appointed for meeting, no meeting shall be held and the Chairman of the meeting may adjourn the meeting to a specified date.(3)No further notice need be given for an adjourned meeting.(4)If at any time during the progress of the meeting after its commencement there is no quorum, it shall not be dissolved but shall continue to be held.(5)No Quorum shall be necessary at an adjourned meeting.(6)No matter shall be considered at an adjourned meeting other than matters left over at the meeting from which the adjournment took place, provided that the Chairman may bring or direct to be brought any new matter which in his opinion is urgent, before an adjourned meeting of the CAC with or without notice.(7)No proceedings of the CAC shall be invalid by reason merely of a vacancy/vacancies existing in the committee or by any reason of non-receipt of the notice or the agenda paper provided it was duly issued or by reason of any irregularity in the conduct of the business of the meeting.Explanation. - A notice shall be deemed to be duly issued if it is sent within prescribed time to the registered address of a member by post or by messenger.(8)Every member shall have one vote.(9)The Chairman of any meeting may direct any member of the CAC whose conduct at the meeting is, in his opinion, disorderly to withdraw and any such member so ordered shall be deemed to have withdrawn from the meeting.(10)In cases not expressly provided for in these rules for the conduct of a meeting the decision of the Chairman presiding at the meeting on all matters relating to the conduct of business at the meeting shall be final.5.1.5Chairman of meeting - The Chairman of the CAC shall preside at every meeting of the CAC. In his absence a member shall be nominated by the Commission to act as the Chairman of the meeting.5.1.6Place of meeting - Unless the Commission otherwise notifies, all meetings of the CAC shall be held at the Head Office of the Commission.
