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

State of Andhra Pradesh - Subsection

Section 5(9) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999

(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at the meeting is, in his opinion, disorderly to withdraw and any such member so ordered shall be deemed to have withdrawn from the meeting.