Section 11(11) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
(11)No matter shall be considered at an adjourned meeting other than matters remaining from the meeting at which the adjournment took place, provided that, with or without notice, the Chairperson may bring, or direct to be brought, any new matter which in his opinion is urgent, before an adjourned meeting of the Advisory Committee.
