Section 2 in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
2. Establishment of the Commission Advisory Committee.
- 2.1. Identification of CAC Membership : The Commission shall develop a list of potential candidates to serve on the CAC which reflects a balance of the various interest groups listed below pursuant to Section 32 (1) of the Act. While nominating preference will be given to candidates with significant technical understanding of the electricity sector.(a)Representatives of Holders of supply licence in the State.(b)Representatives of Holders of Transmission licence in the State.(c)Representatives of Generating companies operating in the State.(d)Representatives of Commerce in the State.(e)Representatives of Industry in the State.(f)Representatives of Transport in the State.(g)Representatives of Agriculture in the State.(h)Representatives of Labour employed in the Electricity Supply Industry in the State.(i)Representatives of consumers of Electricity in the State.2.2A list indicating the nominations/choice of the Commission in each category shall be presented to the Government of A.P. along with explanatory note on the basis of nomination. After obtaining the views of the Government of A.P. the Commission shall finalise a list of candidates for appointment to the CAC.2.3Members of the CAC shall be nominated for three year terms and one third of the members shall retire annually.2.4A member who fails to attend three consecutive meetings of the Committee without prior intimation to the Commission and without valid reasons for his absence shall forthwith cease to be a member of the committee.2.5Pursuant to Section 32 (2) of the Act, the Chairman and Members of the Commission shall be ex-officio Chairman and Members of the Commission Advisory Committee.
