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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(10) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999

(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.