Section 9(5) in Andhra Pradesh Electricity Reform Act, 1998
(5)The Chairman of the Commission may instruct the Secretary;to call for a meeting of the Commission to be held at such time and at such place as the Chairman may direct. In addition, any member of the Commission may request a meeting of the Commission at any time by sending a notice in writing to the other members under intimation of such notice to the Secretary. The notice of all meetings shall be given to the members in writing, unless all the members waive the notice in writing.
