Section 9 in Andhra Pradesh Electricity Reform Act, 1998
9. Proceedings, powers and functions of the Commission
(1)The headquarters of the Commission shall be at Hyderabad in the State, but the Commission shall be entitled to conduct its proceedings, consultations and hearings at any place in the State.(2)The Commission shall alone have the exclusive power to make regulations for the conduct of its proceedings and discharge of its functions and all such regulations framed shall be published in the Official Gazette.(3)All decisions of the Commission shall be on the basis of majority of the Members present and voting.(4)The quorum for the meeting of the Commission shall be two and each member shall have, one vote and in case of equality of votes on any issue or resolution, the Chairman or as the case may be the next senior member of the Commission discharging the functions of the Chairman under sub-section (3) of section 3 presiding over the meeting shall, in addition, have a casting vote:Provided that for a meeting of the Commission to review any previous decision taken, by the Commission, the quorum shall be that all members shall be present.(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.(6)The Commission shall be entitled to decide urgent matters by circulation of the papers to members.(7)All decisions, directions and orders of the Commission shall be in writing and shall be supported by reasons. The decisions, directions and orders of the Commission shall be available for inspection by any person and copies of the same shall also be made available in a manner the Commission may prescribe.(8)No act or proceeding of the commission shall be deemed invalid by reason only of some defect in the constitution of the Commission or by reason of the existence of a vacancy or vacancies among its members.
