Section 4(4) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
4.2It shall be the duty of the Secretary to the CAC to convene meetings of the CAC and to give to the members thereof not less than 14 days notice in writing of the date, time and place of the proposed meeting, provided that the Chairman, if he so considers necessary, may reduce the period of notice in case of meetings convened to transact any urgent business.
