Section 3 in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
3. Functions of the CAC.
- 3.1 Pursuant to Section 32(5) of the Act functions of the CAC are, as follows :3.1.1to advise the Commission on major questions of policy, relating to the electricity industry in the State and3.1.2to advise the Commission on any matter which the commission may put before it including matters relating to the quality, continuity and extent of service provided by the Licensees and compliance by Licensees with the conditions and requirements of their licenses.3.2to advise the Commission pursuant to Section 33(1) and 34(1) of the Act, on : (i) customers rights, (ii) standards of performance, (iii) publication of and reporting on such standards, and (iv) circumstances in which licensees are to be exempted from any requirements of the regulations, prior to the Commission framing Regulations on these matters.3.3to advise the Commission in a General Tariff Proceeding pursuant to Section 26(9) of the Act.
